Section 8(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(6)The Registrar-(i)may after considering the reply received in response to the opportunity given under sub-section (5), refuse amendment; and(ii)shall, if no reply is received within the period specified by him under the proviso to sub-section (5), refuse amendment; and he shall communicate such decisions within thirty days of the receipt of such reply or the expiry of the period referred to in clause (ii), as the case may be.
