Section 12(2) in The Orissa Co-operative Societies Act, 1962
(2)[ Every proposal for such amendment shall be forwarded to the Registrar and if the Registrar is satisfied that the proposed amendment -(i)is not contrary to the provisions of this Act and the rules;(ii)does not conflict with co-operative principles;(iii)satisfies the requirements of sound business;(iv)will promote the economic interests of the members of the society;(v)is not inconsistent with the principles of social justice; and(vi)is well defined and does not in any way hamper the principal objects of the society;he may register the amendment.] [Substituted by Orissa Act 5 of 1970, Section 3(a).][* * *] [Omitted by Orissa Act 28 of 1991, Section 8(a) dated 31.12.1991, force w.e.f. 10.6.1997.]
