Section 12 in The M.P. Trade Unions Regulations, 1961
12. Alteration of rules.
(1)On receiving a copy in duplicate of any alteration made in the rules of a Trade Union under sub-section (3) of Section 28, the Registrar shall, unless he has reason to believe that the alteration has not been made in the manner provided by the rules of the Trade Union unless, the alteration is not in accordance with the provisions of the Ac register the alteration in a register to be maintained for this purpose and she notify the fact that he has done so to the Secretary of the 'Trade Union.(2)The fee payable for registration of alteration of rules shall be R for each set of alterations made at one time.
