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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(4)(b) in Kerala Cooperative Societies Act, 1969

(b)before the Government, if the application for registration is made before Registrar, and the Registrar or the Government, as the case may be, shall, within sixty days from the date of receipt of such representation, issue directions to the authority concerned to take appropriate decision on the application for registration and the authority concerned shall comply with such directions.]