Section 12(6) in Karnataka Co-Operative Societies Act, 1959
(6)If such amendment is not made by the co-operative society within the time specified in the said order, notwithstanding anything contained in the Act, the Registrar may, after giving the co-operative society an opportunity of being heard, register the said amendment and forward a copy thereof to the co-operative society along with a certificate signed by him which shall be conclusive evidence that the amendment has been duly registered.] [Sub-sections (5) and (6) inserted by Act 5 of 1984 w.e.f. 09.01.1984.]
