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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(9) in The Tamil Nadu Co-Operative Societies Act, 1983

(9)Without prejudice to the provisions of this section, where any amendment of the bye-laws proposed by a society involves, in the opinion of the Registrar, a material change in the objects or operations of the society, the amendment shall be registered only subject to such Rules as may be made in this behalf.