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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(5) in Jammu and Kashmir Co-operative Societies Rules, 2001

(5)Where the Registrar Co-operative Societies refuses to register an amendment of the bye-laws of a Co-operative Society, he shall communicate order of refusal together with the reasons thereof to the society within sixty days.