Section 11(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)If the Registrar is satisfied that an amendment of the bye-laws is not contrary to the provisions of this Act 01 the Rules or to the co-operative principles or to any other law applicable to the society, he may within such time as may be prescribed register the amendment:Provided that no order refusing to register the amendment of the bye-laws shall be passed except after giving the registered society an opportunity of making its representations.
