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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(6) in The Karnataka Souharda Sahakari Act, 1997

(6)If the Registrar fails either to register or to refuse registration within the period specified in sub-section (3) or (4), the Co-operative shall be deemed to have been registered under this Act after the expiry of the said period.