Section 12(4B) in Kerala Cooperative Societies Act, 1969
(4B)Where an application to register an amendment of the bye-laws of a society is not disposed of within the time specified in sub-section (4A) , the society may make a representation,-(a)before the Registrar of Co-Operative Societies, if the application to register the amendment of the bye-laws is made to a person on whom the powers of the Registrar is conferred under sub-section (2) of section 3; or(b)before the Government if the application for registration of the amendment of the bye-laws is made before the Registrar, and the Registrar or the Government, as the case may be, shall within, sixty days from the date of receipt of such representation, issue directions to the authority concerned, to dispose of the same.][***] [Omitted '(5), (6) and (7)' by Kerala Act No. 8 of 2013.]
