Section 115D(4)(IV) in Andhra Pradesh Co-Operative Societies Act, 1964

[Cites 0, Cited by 0] [Section 115D(4)] [Section 115D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 115D(4)(IV) in Andhra Pradesh Co-Operative Societies Act, 1964

(IV)If the Registrar is satisfied that the requirements laid down in clause (III) are not fulfilled, he shall communicate by registered post, the order of refusal together with the reasons therefore, within thirty days from the date of receipt of application to the applicant society:

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State of Andhra Pradesh - Subsection

Section 115D(4)(IV) in Andhra Pradesh Co-Operative Societies Act, 1964