Section 14(2) in The U.P. Co-operative Societies Act, 1965
(2)If the society fails to make the amendment within the time specified, the Registrar may, after giving the society an opportunity of being heard, [* * *] [The words 'and with the prior approval of the State Government' omitted by UP Act No. 1 of 1972(w.e.f. 16-1-1972)] register such amendment and issue to the society by registered post a copy of the amendment certified by him as a copy and such shall be conclusive evidence that the amendment has been duly made and registered.
