Section 7(4) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(4)The Registrar shall take on record the amendment immediately on receipt of the notice:Provided that the Registrar may refuse to record such amendment(s) if in his opinion any such amendment (s) is/are contrary to the provisions of this Act;Provided further that no such order refusing to record the amendment shall be passed, unless the co-operative concerned is given an opportunity of being heard.
