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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2) in The Gujarat Co-Operative Societies Act, 1961

(2)When a society has been provisionally registered, the Registrar shall, on its compliance with the order made under clause (b) of sub-section (1) finally register it and its bye- laws, and on its failure to comply with the order shall cancel its provisional registration.