Section 10(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)If it appears to the Registrar that an amendment of the bye-laws of a class of Societies is necessary or desirable in the interest of such Societies or in the interests of the Co-operative movement or for the implementation of the development programmes of the State, he may call upon all the Societies of that class, in the manner prescribed, to make the amendment within such time as he may specify.
