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9. Registration.- (1) If the Registrar is satisfied- (a) that the application complies with the provisions of this Act and the rules; (b) that the objects of the proposed society are in accordance with section 4; (c) that the proposed bye-laws are not contrary to the provisions of this Act and the rules; and (d) that the proposed society has reasonable chances of success, the Registrar may register the society and its bye-laws. (2) When the Registrar refuses to register a society, he shall communicate the order of refusal, together with the reasons therefor, to such of the applicants as may be prescribed. (3) The application for registration shall be disposed of by the Registrar within a period of three months from the date of receipt thereof by him: Provided that if the Registrar is unable to dispose of the application within the aforesaid period, he shall make a report to the Lieutenant-Governor stating therein the reasons for his inability to do so, and the Lieutenant-Governor may allow him further time not exceeding three months to dispose of such application.    |
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