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

State of Rajasthan - Subsection

Section 11(4) in Rajasthan Co-operative Societies Rules, 2003

(4)Every such application shall be made within fourteen days from the date of the general meeting at which special resolution for amendment was passed:Provided that the Registrar may condone the delay, if any, for sufficient cause.