Section 7(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(3)Every such amendment forwarded to the Registrar shall be signed by the President and two Directors and shall be accompanied by the following particulars:(a)A copy of the resolution agreeing to the amendment;(b)the date of the general meeting at which the amendment was approved;(c)the date on which the amendment comes into force.
