Section 10(8) in Haryana Co-operative Societies Act, 1984
(8)Where the Registrar refuses to register an amendment of the bye-laws of a co-operative society, he shall communicate the order of refusal together with the reasons thereof to the society in the manner prescribed within a period of ninety days from the date of the receipt of application :Provided that if the application for registration is not disposed of within a period of three months specified in sub-section (6) or the Registrar fails to communicate the order of refusal specified in sub-section (8), the application shall be deemed to have been accepted for registration and the Registrar shall issued registration certificate in accordance with the provisions of this Act.
