Section 11(2) in The Karnataka Souharda Sahakari Act, 1997
(2)In case of amendment of its bye-laws by the Co-operative, an application for the registration of the amendment with particulars specified in subsection (3), shall be forwarded by registered post to the Registrar within a period of thirty days from the date of the resolution. [or by person. If there is delay in submission of proposal, the Registrar, may condone the delay if satisfied with justifiable reasons for the delay and consider bye-law the amendment proposal]. [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]
