Section 16(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)No amendment of any bye-law of a society shall be valid unless [the resolution for such amendment is passed at its General meeting] [Inserted by Act No. 22 of 2001, dated 25.4.2001.], [by a majority of not less than two-thirds of the members present and voting] [Substituted for 'by a majority of the total members' by Act No. 6 of 2005, w.e.f. 31.1.2005.] and such amendment has been registered under this Act. Where such an amendment is not expressed to come into operation on a particular day, then it shall come into force on the day on which it is registered.
