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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Multi-State Co-Operative Societies Rules, 2002

(1)Where the Central Registrar refuses to register an amendment of bye-laws of a multi-State co-operative society under sub-section (9) of section 11, he shall communicate the order of refusal together with the reasons therefor to the chief executive of a multi-State co-operative society, through registered post.