Section 9(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)[ Where there is a failure on the part of the Registrar to dispose of suet application within the period aforesaid, the Registrar shall, within a period of fifteen days from the date of expiration of that period refer the application to the next higher officer and where the Registrar himself is the registering officer, to the State Government, who or which, as the case may be, shall dispose of the application within two months from the date of its receipt and on the failure of such higher officer or the State Government, as the case may be, to dispose of the application within that period, the society and its bye-laws shall be deemed to have been registered [and thereafter the Registrar shall issue a certificate of registration under his seal and signature within a period of fifteen days] [Sub-section (2) was substituted for the original by Maharashtra 20 of 1986, Section 6(b).]].
