Section 10(2) in The M.P. Society Registrikaran Adhiniyam, 1973
(2)[Every proposal for such amendment shall be forwarded to the Registrar in such form together with such fee as may be prescribed] [Substituted by M.P. Act No. 29 of 1998.] and if the Registrar is satisfied that the amendment is not contrary to this Act or the rules made thereunder, he may, if he thinks fit, register the amendment.
