Section 10(6) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(6)If the proposed amendment is not in consonance with the provisions of this Act, the Registrar shall refuse, within a period of sixty days from the date of receipt of the application, to register the proposed amendment:Provided that no order refusing to register the amendment shall be passed except after giving the Co-operative Society an opportunity of making its representation.
