Section 13(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)Where the Registrar refuses to register [such amendment] [These words were substituted for the words 'the amendment', by Maharashtra 20 of 1986, Section 8(b)(b).], of the bye-laws of a society, he shall communicate the order of refusal; together with his reasons therefor, to the society.
