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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2) in The U.P. Co-operative Societies Rules, 1968

(2)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 such case it will be obligatory for the Registrar to intimate the society within next following one month, the reasons for not registering the amendment.