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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(4) in The Tamil Nadu Co-Operative Societies Act, 1983

(4)If the Registrar refuses to register an amendment of bye-laws of a registered society, he shall communicate within the time prescribed under sub-section (3) the order of refusal to the registered society together with the reasons for the refusal.