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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3) in Punjab Self-Supporting Co-operative Societies Act, 2006

(3)After the amendment is made, the same shall be forwarded by the self-supporting co-operative society to the Registrar within a period of thirty days from the date of making of amendment for registration.