Section 12(9) in Assam Co-Operative Societies Act, 2007
(9)All registered Societies with approved bye-laws registered under the Assam Cooperative Societies Act, 2007 [Assam Act No. IV of 2012), shall within a period of twelve months from the date of coming into force of this Amendment Act, shall get their respective bye-laws amended as may be required so as to make them in conformity with the provisions of the Assam Cooperative Societies Act, 2007 (Assam Act No. IV of 2012) as amended by this Amendment Act and register the amendment before the Registrar.
