Section 19(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)If, in the opinion of the Registrar, the provision made for the repayment of the share or interest in the capital and other moneys due to the members and the satisfaction of the claims of the creditors referred to in sub-rule (5) is not satisfactory, the Registrar may refuse to register the amendment to the bye-laws adopted by the society.
