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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Co-operative Societies Act, 2001

(2)If the Registrar feels that the proposed amendment does not fulfil the requirements, as are essential for the registration of bye-laws, he shall, alongwith his comments thereon, send it back to the society, for reconsidering it, within sixty days of its submission.