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

State of Tamilnadu - Subsection

Section 9(2) in The Tamil Nadu Co-Operative Societies Act, 1983

(2)If the Registrar refuses to register a society and its bye-laws, he shall communicate within the period of one hundred and twenty days specified in sub-section (1), the order of refusal together with the reasons for the refusal to the chief promoter.