Section 7(10) in Tamil Nadu Co-operative Societies Rules, 1988
(10)Where a society is deemed to have been registered under sub-section (3) of section 9, the Registrar shall also enter the details of such society in a separate register in Form No. 8. The Registrar shall review the case of every such society and satisfy himself whether such society complies with the provisions of sub-section (1) of section 9, within a period of ninety days from the date on which the society was deemed to have been registered. The result of such review shall be entered in the register maintained in Form No. 8.
