Section 11(4) in The Meghalaya Co-operative Societies Act
(4)If the Registrar refuses to register a society or an amendment of the bye-laws of a registered society he shall record his reasons in writing and communicate these reasons and his decision to the promoters or the Secretary of a registered society within four months from the date of receipt of the application for registration by a registered letter to their office. The Registrar may at any time review his orders in this respect.Provided that if the application for registration is not disposed of within the specified period of four months or the Register fails to communicate the order of refusal within that period, the application shall be deemed to have been accepted for registration.
