Section 12(4) in Tamil Nadu Societies Registration Act, 1975
(4)If the Registrar is satisfied that any amendment of the memorandum or the by-laws is not contrary to the provisions of this Act, or the rules made thereunder, he may register the amendment. When the Registrar registers an amendment of the memorandum or the by-laws, he shall issue to the registered society a copy of the amendment Certified by him, which shall be conclusive evidence that the amendment has been duly registered.
