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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in Rajasthan Co-operative Societies Act, 2001

(3)Where the society, after reconsideration as required under sub-section (2), submits the proposal again, the Registrar shall, within sixty days, register the proposed amendment, if he is satisfied with the fulfilment of the requirements essential for the registration of bye-laws or else communicate his order of refusal to the society.