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[Cites 0, Cited by 7] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(1) in The Gujarat Co-Operative Societies Act, 1961

(1)If it appears to the Registrar that an amendment of the bye-laws except in respect of the name or objects of a society is necessary or desirable in the interest of such society, he may call upon the society, in the prescribed manner, to make the amendment within such time as he may specify.