Section 11(2) in The M.P. Society Registrikaran Adhiniyam, 1973
(2)If the society fails to make any such amendment within the time specified by the Registrar in his order under sub-section (1) the Registrar may, after giving the society an opportunity to state its objections, if any,-(a)register such amendment to the memorandum of association or regulations and send a certified copy thereof to the society; or(b)make such amendment to the bye-laws and send a certified copy thereof to the society, and thereupon such amendment to memorandum of association or regulations or bye-laws shall be binding on the society and its members.
