Section 9(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)Where on examination of representations, if any, received from the society within the period specified in sub-rule (5), the Registrar is satisfied that all the provisions of sub-section (3) of section 11 have been complied with, he shall register the proposed amendment within a period of one hundred and twenty days from the date of receipt by him of the application in Form No. 9.
