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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(5) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(5)If the conditions laid down in sub-sec. (4) are not fulfilled, the Registrar shall communicate by registered post the order of refusal together with the reasons therefor, within sixty days from the date of submission of application, to the Chief Promoter.