Section 29(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(3)[ The inquiry shall be completed within a period of four months from the date of receipt of orders:Provided that the Registrar may extend the period of inquiry further period of one month while recording the reasons thereof in writing.] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
