Section 12(3) in The Maharashtra Cooperative Societies Rules, 1961
(3)An amendment shall be deemed to have been duly passed, if a resolution in that behalf is passed at a [general body meetings] [Substituted 'general meeting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] by not less than two-thirds of the members present thereat, and voting.
