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[Cites 0, Cited by 2] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Co-Operative Societies Act, 1912

(3)When the Registrar registers an amendment of the by-laws of a registered society, he shall issue to the society a copy of the amendment certified by him, which shall be conclusive evidence that the same is duly registered.Rights And Liabilities Of Members