Section 104 in Multi State Co-Operative Societies Act, 1984
104. Power to Amend Second Schedule.
(1)If the Central Government is satisfied that any multi-State cooperative society should be designated as a national co-operative society or any national co-operative society specified in the Second Schedule should be omitted from the said schedule, it may by notification, amend the said Schedule so as to include therein such multi-State co-operative society or exclude therefrom such national co-operative society, and thereupon the said Schedule shall be deemed to have been amended accordingly.(2)A copy of every notification made under sub-section (1) shall he laid before each House of Parliament as soon as may be after it is made.
