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Multi-State Cooperative Societies Act, 1984 7. Registration.- 1. If the Central Registrar is satisfied - a. that the application complies with the provisions of this Act and the rules; b. that the proposed multi-State cooperative society satisfies the basic criterion that its objects are to serve the interests of members in more than one State; c. that there is no other multi-State cooperative society having similar area of operation and identical objects; d. that the proposed bye-laws are not contrary to the provisions of this Act and the rules; and e. that the proposed multi-State cooperative society has reasonable prospects of becoming a viable unit, he may register the multi-State cooperative society and its bye-laws. 1. 2. Where the Central Registrar refuses to register a multi-State cooperative society, he shall communicate the order of refusal together with the reasons therefor, to such number of the applicants and in such manner as may be prescribed. 3. The application for registration shall be disposed of by the Central Registrar within a period of six months from the date of receipt thereof by him: Provided that if the Central Registrar is unable to dispose of the application within the period aforesaid, he shall make a report to the Central Government stating therein the reasons for his inability to do so, and the Central Government may allow him such further period or periods as is considered necessary to dispose of such application.    |
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