Section 5 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
5. Extension of Period of Registration of Societies And Bye-Laws, Etc.
- The Central Government may, on the report of the Central Registrar, allow such further period not exceeding six months for registration of:-(i)the Multi-State Co-operative Society under proviso to sub-section (3) of section 7;(ii)the amendment of bye-laws of the multi-State co-operative society under proviso to sub-section(2) of section 9; and(iii)the amendment of bye-laws extending the jurisdiction of the co- operative society under proviso to sub-section 2 of section 18.
