Section 12(2) in The Chhattisgarh Co-Operative Societies Act, 1960
(2)If the society fails to make the amendment within the time specified by the Registrar, the Registrar may after giving the society an opportunity of being heard and after soliciting the opinion of such Apex Federal Society, as may be notified by the State Government, register such amendment and issue a certified copy thereof to such society:Provided that the provisions of this section shall not apply in the case of Urban Co-operative Banks.
