Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3) in The M.P. Co-Operative Societies Act, 1960

(3)When the Registrar registers an amendment of the bye-laws of a society under Section 11 or Section 12, he shall issue to the society a copy of the amendment registered by him, which shall be conclusive evidence that the same is duly registered.