Section 13(4) in The Tripura Co-operative Societies Rules, 1976
(4)After the expiry of the period specified in the notice in Form 'H' and after considering the reply, if any, of the society and the views, if any, of the federal society, on such reply the Registrar may, after duly considering the objections of the society (if any) to the proposed amendment, register the amendment.
