Section 12(6) in The Orissa Co-operative Societies Act, 1962
(6)If the Society fails to make the amendment within the period aforesaid the Registrar may, after giving the Society a reasonable opportunity of being heard, register the amendment and shall forward to the Society a copy of the registered amendment together with a certificate signed by him and such certificate shall be conclusive evidence that the amendment has been duly registered.] [Inserted/Added by Orissa Act 5 of 1970 Section 3(b) & Section 4-See O. G. Extraordinary dated 5.3.1970.]
