Section 4(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)Where the Registrar has refused to register the proposed society, the Registrar shall, after the expiry of a period of three months from the date of communication of the order of refusal, but before the expiry of a period of six months from the said date, accord his permission to the chief promoter to withdraw the moneys deposited under this rule and to refund the same to the applicants and other persons concerned rateably:Provided that no such permission shall be accorded where any appeal has been filed against the refusal to register the society, until final orders (including orders on revision or review are passed on the appeal.
