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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3)(ii) in Rajasthan Co-operative Societies Act, 1965

(ii)fails to communicate its decision or the reasons of refusal under sub-section (2) within the time specified therein, the applicant may, within a period of sixty days from the expiration of such time, move the Registrar for the decision of his application: