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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4) in The Orissa Self-Help Co-operatives Act, 2001

(4)The Registrar shall take on record immediately on receipt of such amendment :Provided that if such amendment is not consistent with the provisions of this Act, the Registrar shall, within a period of 30 days return with reasons and suggestions, if any, which shall.be re-considered by the Co-operative.