Section 12 in Haryana Co-operative Societies Rules, 1989
12. Registration of amendments.
- Sections 10(4) & 131(2)(iii). - (1) After the Registrar is satisfied with regard to the matters stated in sub-section (2) of Section 10, he may register the amendments and return a copy of the registered amendments to the co-operative society.(2)The order of the Registrar passed under sub-section (4) of Section 10 shall be communicated by registered post with A.D. to the Co-operative Society.
