Section 3(4) in The Orissa Self-Help Co-operatives Act, 2001
(4)The Registrar shall register the Co-operative and also take on record its articles of association and communicate by registered post under acknowledgment a certificate of registration and a certified copy of the memorandum of association including the articles of association signed and sealed by him/her, within sixty days from the date of submission of the memorandum of association, to such person as specified in the memorandum.
