Section 10(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)If any Society of that class fails to make the amendment within the time specified, the Registrar may, after giving the Society an opportunity of being heard, register such amendment, and issue to the Society a copy of such amendment certified by him. With effect from the date of amendment in the manner aforesaid, the bye-laws shall be deemed to have been duly amended accordingly and the bye-laws as amended shall be binding on the Society and its members [:][Substituted for "." by Act No. X of 2010, dated 28.4.2010, w.e.f. 29.4.2010.][Provided that nothing in this sub-section shall apply to a Co-operative Credit Structure Society and the decision of General Body of such Society with regard to amendment of bye-laws shall be final.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
