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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3) in The Karnataka Societies Registration Act, 1960.

(3)If the Registrar refuses to register a change in the memorandum of association under sub-section (2) an appeal shall lie to the Karnataka Appellate Tribunal1 within sixty days from the date of communication of his refusal to register the change.