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 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1) in Tamil Nadu Co-operative Societies Rules, 1988

(1)Save as otherwise provided in the Act and these rules, every amendment of bye-laws shall be made only by a resolution passed by a majority of the members present and voting a t a meeting of the general body for which notice of amendment of bye-laws has been given in accordance with this rule and the bye-laws.