Section 4(6) in Punjab Self-Supporting Co-operative Societies Act, 2006
(6)If the application for registration is not in conformity with the provisions of sub-sections (4) and (5) the Registrar after giving an opportunity of being heard to the applicant, shall communicate the order for refusal together-with reasons thereof within a period of sixty days from the date of receipt of the application to the duly authorised person. In case, no refusal is communicated within the said period, the self-supporting co-operative society or the federal self-supporting co-operative society, as the case may be, shall be deemed to have been registered and in that event, the Registrar shall send a certificate of deemed registration and the original copy of the deemed registered bye-laws signed and scaled by him within a period of thirty days after the expiry of the stipulated period of sixty days to the aforesaid duly authorised person.
