Legal Document View

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
[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Manipur - Subsection

Section 16(3)(b) in The Manipur Co-operative Societies Act, 1976

(b)An amendment of the bye-laws of a society, changing the form or extent of its liability, shall not be registered or take effect until, either-
(i)all members and creditors have assented, or deemed to have assented thereto as aforesaid; or
(ii)all claims of members and creditors who exercise the option given by sub-section (2), within the period specified therein, have been met in full or otherwise satisfied.