Section 12(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)The proposal for an amendment of the bye-laws shall be forwarded to the Registrar and if the Registrar is satisfied that the proposed amendment-(i)is not contrary to the objects specified in section 4 of the Act; and(ii)is not contrary to the other provisions of the Act or the rules, he may register the amendment.
