Section 12(5) in Assam Co-Operative Societies Act, 2007
(5)A copy of the resolution of an amendment forwarded to the Registrar shall be signed by the President and two Directors and shall be accompanied by the following particulars:-(a)a copy of the resolution adopting the amendment;(b)the date of the general meeting at which the amendment was adopted and the total number of members of the society on that date;(c)a list of members who attended such general meeting and a list of members who voted for or against the resolution in such general meeting.
