Section 13(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)No amendment of the bye-laws of a society shall be valid until registered under this Act. For the purpose of registration of an amendment of the bye-laws, a copy of the amendment passed, in the-manner prescribed, at a general meeting of the society, shall be forwarded to the Registrar. [Every application for registration of an amendment of the bye-laws shall [* * *] [This portion was added by Maharashtra 27 of 1969, Section 6.] be disposed of by the Registrar within a period of two months from the date of its receipt:[* * *] [This proviso was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 5, (w.e.f. 14-2-2013).]
