Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(v) in The Orissa Co-operative Societies Rules, 1965

(v)the application for registration of the amendment of the Bye-Laws shall be accompanied by a copy of the resolution, making the amendments alongwith five copies of the amendment signed by the same members as referred to in Clause (iii) together with the copy of the existing Bye-Laws;