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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985

(1)The amendment to the bye-laws of a Multi-State Co-operative Society may be made by a resolution passed by a two-third majority of the members present and voting at general meeting of the society.