Section 29 in The U.P. Co-operative Societies Rules, 1968
29.
Where the Registrar registers an amendment under Rule 28(1), he shall -(a)make or cause to be made under his signature-(i)an entry regarding amendment in the relevant column of the registration register,(ii)an endorsement regarding amendment in the office copy of the original bye-laws in his office,(b)retain for his office record one copy of the amendment so registered,(c)send or cause to be sent a certified copy of the registered amendment-(i)to the co-operative society concerned,(ii)to the central society, if any, to which the society concerned is affiliated, if in his opinion the said amendment is of any significance to the central society,(d)return or cause to be returned to the society, -(i)the registration certificate noting therein the date of registration of amendment of bye-laws, and(ii)the original bye-laws with endorsement regarding amendment.
