Section 10 in The M.P. Society Registrikaran Adhiniyam, 1973
10. Amendments of memorandum or regulations or bye-laws etc. of registered society.
(1)No amendment of the memorandum of association or regulations of a registered society shall be valid until the amendment has been registered under this Act.(2)[Every proposal for such amendment shall be forwarded to the Registrar in such form together with such fee as may be prescribed] [Substituted by M.P. Act No. 29 of 1998.] and if the Registrar is satisfied that the amendment is not contrary to this Act or the rules made thereunder, he may, if he thinks fit, register the amendment.(3)Where an amendment is registered under sub-section (2), the Registrar shall issue to the society on payment of a fee specified in Section 29 a copy of the amendment certified by him, which shall be conclusive evidence that the same is duly registered.
