Section 6(3) in Rajasthan Co-operative Societies Act, 2001
(3)If no refusal is communicated within the period specified under subsection (2), the applicants may, within thirty days from the expiry of such period, move, the Registrar, Co-operative Societies, Rajasthan, where the .registering authority is subordinate to him, and the Government, where the Registrar, Cooperative Societies, Rajasthan is himself the registering authority, for decision on their application and the Registrar, Co-operative Societies, Rajasthan or the Government, as the case may be, shall, within thirty days of receipt of the application, decide it and issue necessary and decisive directions to the registering authority, failing which the society shall be deemed to be registered.
