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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(5) in The Tamil Nadu Co-Operative Societies Act, 1983

(5)When the Registrar registers an amendment of the bye-laws, he shall issue to the registered society a copy of the amendment of the bye-laws certified by him, which shall be conclusive evidence that the amendment has been duly registered.