Section 3(8) in The Orissa Self-Help Co-operatives Act, 2001
(8)Where within seventy-five days of submission of the memorandum of association for registration, the representative Specified in the memorandum of association receives neither the certified of registration nor the order of refusal, the Co-operative shall be deemed to have been registered under this Act and the promoter may apply to the Registrar, who shall issue certificate of registration with fifteen days of receipt of such application.
