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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(5) in Andhra Pradesh Co-Operative Societies Act, 1964

(5)Where the Registrar is not so satisfied, he shall communicate by registered post the order of refusal together with the reasons thereof to the applicants within such time as may be prescribed.] [Added by Act No. 22 of 2001, dated 25.4.2001.]