Section 11 in Haryana Co-operative Societies Rules, 1989
11. Application for registration of amendment.
- Section 131(2)(iii). - Three copies of the amendments adopted by co-operative society under rule 10, signed by two officers of the co-operative society duly authorised by the general meeting in this behalf, shall be submitted to the Registrar along with an application for registration duly signed as aforesaid. Such copies of the amendments shall be accompanied by a certificate signed by any one of the above two officers of the cooperative society to the effect that the provisions of rule 10 have been complied with.
