Section 7(5) in The Chhattisgarh Co-operative Societies Rules, 1962
(5)[ A copy of the amendment of the bye-laws registered or deemed to have been registered by the Registrar under subsections (2) and (3) of Section 11 shall be issued to the society.] [Substituted by notification No. 5-7-94-XV-1, dated 21-7-95.]
