Section 9(2) in The Orissa Co-operative Societies Rules, 1965
(2)[ If the Registrar registers a society finally or provisionally, or refuses to register it, he shall issue the certificate of such registration or communicate order of refusal together with the reasons therefor, as the case may be, to the organiser by registered post under acknowledgment due, within seven days of such registration or passing of the order of refusal.] [Substituted by Orissa Gazette Extraordinary No 500, dated 23.4.1997.]
