Section 13(4) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(4)After the expiry of the period specified in notice under sub-rule (1) of this rule in Form 'E' and after considering the objections, if any, of the society and the views, if any of the federal society, on such reply the Registrar may register the amendment after; duly considering the objections of the society to the proposed amendment.;
