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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(7) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(7)Where within ninety days of submission or receipt of the application for registration, as the case may be, an applicant receives neither the certificate of registration nor the orders of refusal, the applicant may move the co-operative Tribunal for redressal.