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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - 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 shall register the amendment within ninety days from the date of submission of the proposal for amendment.] [Substituted by (Amendment) Act 10 of 2002.]