Section 7(3) in The Orissa Self-Help Co-operatives Act, 2001
(3)Every such amendment forwarded to the Registrar shall be signed by the President and two Directors and shall be accompanied by the following particulars, namely :(a)a copy of the resolution agreeing to the amendment;(b)the date of the general body meeting at which the amendment was approved; and(c)the date on which the amendment has been proposed to come into force.
