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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(4) in The Assam Co-operative Societies Act, 1949

(4)If the Registrar refuses to register a society or an amendment of the bye-laws of a registered society he shall record his reasons in writing and communicate these reasons and his decision to the promoters or the Secretary of a registered society by a registered letter to their office. The Registrar may at any time review his orders in this respect.