Section 12(2)(ii) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2)(ii) in The U.P. Co-operative Societies Act, 1965

(ii)[ is not contrary to the other provisions of the Act or the rules, he shall register the amendment within one month from the date of receipt of such proposal. If the Registrar does not register the amendment within one month then it will be deemed that he has refused to register the amendment and in this case it will be obligatory for the Registrar to intimate the society within next one month, the reasons for not registering the amendment.] [Substituted by U.P. Act 47 of 2007, Section 3]

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State of Uttar Pradesh - Subsection

Section 12(2)(ii) in The U.P. Co-operative Societies Act, 1965