Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Jharkhand - Subsection Section 25(2) in The Bihar Co-operative Societies Act, 1935 (2)If the Registrar is satisfied that an amendment of the bye-laws is not contrary to this Act or to the rules, he may register the amendment.
