Section 16(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)Every proposal for such amendment shall be forwarded to the Registrar who shall, if he is satisfied that the proposed amendment fulfils the conditions specified in sub-section (1) of Section 7, register the amendment within a period of [thirty days] [Substituted by A.P. Act No. 21 of 1985, w.e.f. 22.4.1985. ] from the date of receipt of such proposal;Provided that the Government may, for sufficient cause which shall be recorded in writing, extend the said period for a further period of [thirty days] [Substituted by Andhra Pradesh Act No. 21 of 1985, w.e.f. 22.4.1985.].
