Section 25 in The Bihar Co-operative Societies Act, 1935
25. Amendment of the bye-laws of a registered society.
(1)No amendment of the bye-laws of a registered society shall be valid until the amendment has been registered under this Act.(2)If the Registrar is satisfied that an amendment of the bye-laws is not contrary to this Act or to the rules, he may register the amendment.(3)When the Registrar registers an amendment of the bye-laws of a registered society, he shall issue to the society a copy of the amendment certified by him, which shall be conclusive evidence that the amendment has been duly registered.
