Section 11(6) in The Karnataka Souharda Sahakari Act, 1997
(6)If the proposed amendment is not in accordance with the provisions of this Act and Rules, the Registrar shall refuse to register the proposed amendment within a period of ninety days from the date of receipt of the application failing which the amendment shall be deemed to have been registered:Provided that no order refusing the registration of such amendment shall be made except after giving the Co-operative an opportunity of being heard.
