Section 12(4) in The Orissa Co-operative Societies Act, 1962
(4)Where the Registrar refuses to register an amendment of the Bye-Laws of a Society, he shall communicate the order of refusal, together with the reasons therefor, to the Society.[(4-a) If the certificate referred to in Sub-section (3) or order of refusal referred to in Sub-section (4), as the case may be, is not communicated to the Society within a period of [sixty days] [Inserted by Orissa Act 28 of 1991, Section 8 (b) force w.e.f. 10.6.1997.] from the date of its application for registration, the amendment of the Bye-Laws, shall be deemed to have been registered with effect from the date following the date of expiry of the said period, and upon such registration, the Registrar shall forward to the Society a certificate of registration of such amendment alongwith a copy of the registered amendment within seven days from the date of such registration.]
