Section 9(5) in Himachal Pradesh Societies Registration Act, 2006
(5)Every society registered under the Societies Registration Act, 1860 (XXI of 1860) shall bring their bye-laws in conformity with the provisions of this Act and the rules made thereunder [xxxxxxxxxxxxxxxx] [The words 'within a period of ninety days from the date of commencement of this Act'omitted vide Act No. 5 of 2012.]:[xxxxxxxxxxxxxxxx] [Proviso omitted vide Act No. 5 of 2012.]:
