Section 77(2) in The Bihar Co-operative Societies Rules, 1959
(2).....................Form No. VI[Rule 17(1)]Form of application for the registration of amendment to the bye-laws of a registered SocietyFromToThe Registrar,Co-Operative Societies, [Bihar] [This may be read as 'Jharkhand'.]Dated.............the............200Sir,We, the undersigned submit herewith four copies of the enclosed amendment to the bye laws of the society bearing registered no .........................in the district of.................under Section 25 of the Bihar and Orissa Co-operative Societies Act, 1935 (VI of 1935) and the rules framed by the State Government thereunder. Due notice of the bringing forward of the amendment was given in accordance with the bye-laws of the society.The necessary particulars about the ordinary/extraordinary or special/general meeting at which the amendment was passed are noted below and three certified copies of the resolution adopting the amendment are enclosed herewith:-
