Section 12(4) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(4)After the resolution is passed, a1 copy thereof shall, within a period of two months from the date of the meeting at which the resolution was passed, be furnished to the Registrar along with-(a)a copy of the relevant bye-laws inforce with amendments proposed to be made in pursuance of the resolution, together with reasons justifying such amendments,(b)four copies of the text of the bye-laws as it would stand after amendment, signed by the officers duly authorised in this behalf by the committee of the society,(c)a copy of the notice given to the members of the society of the proposal to amend the bye-laws.(d)such other information as may be required by the Registrar.
