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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3) in The Tamil Nadu Co-Operative Societies Act, 1983

(3)Where no order of refusal is communicated under sub-section (2) within the said period of one hundred and twenty days, it shall be deemed that the Registrar has registered the society and its bye-laws on the one hundred and twentieth day from the date of receipt by the Registrar of the application for registration.