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] [Section 7] [Entire Act] State of Tamilnadu - Subsection Section 7(4) in Tamil Nadu Co-operative Societies Rules, 1988 (4)The Registrar may, before registering a society, make such alteration in the proposed bye-laws as he may deem necessary without changing the principal objects of the society.
