Section 13(2) in Sikkim Co-Operative Societies Act, 1955
(2)Every proposal for such amendment shall have to be approved by a resolution at a meting of the General Assembly in accordance with -the bye-laws of the society and be forwarded within a month from the date 'of the resolution' to the Registrar and if the Registrar is satisfied that the proposed amendment is not contrary to the provisions of this Act or rules, he shall, unless for reasons to be recorded in -writing, he considers fit to refuse, register, the amendment.
