Section 14(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)If it appears to the Registrar that an amendment of the bye-laws of a society is necessary or desirable in the interest of such society, [or any by-laws of the society are inconsistent with the provisions of this Act or rules and that amendment is necessary in such by-laws,] [This portion was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 6(a), (w.e.f. 14-2-2013).] he may call upon the society, in the manner prescribed, to make the amendment within such time as he may specify.
