Section 7(5) in The Orissa Co-operative Societies Act, 1962
(5)If no certificate of registration is finally issued or order refusing the registration is communicated to a proposed Society registered provisionally or deemed to have been so registered during the period of its provisional or deemed provisional registration, as the case may be, it shall be deemed that the proposed Society has been duly registered under Sub-section (1) with effect from the date following the date of expiry of the aforesaid period.
