Section 13(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)When the Registrar registers an amendment of the bye-laws of a society [or where an amendment of the bye-laws is deemed to have been registered] [These words were inserted by Maharashtra 20 of 1986, Section 8(a)(a).] he shall issue to the society a copy of the amendment certified by him, which shall be conclusive evidence that the same is duly registered.
