(6)Where a registration is cancelled under clause (b) of sub-section (4), or clause (c) of the second proviso to that sub-section, or because the society has failed to have its registration renewed, the Authority may at its discretion revive the registration of the provident society, within six months from the date on which the cancellation took effect, makes the deposits required by section 73 or satisfies the Authority that no claim upon it such as is referred to in the said clause (c) remains unpaid or has had an application under sub-section (3) of section 70A accepted, as the case may be, and complies with any directions which may be given to it by the Authority.
