Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 16 in Jharkhand Co-operative Societies Rules, 2008 16. Amendment of bye laws. - A registered society may by resolution in its general body meeting, and adopted by a majority of 2/3rd of its members having voting rights, amend its bye laws.
