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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 14(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(3)After the change in the name is approved by the Registrar, the society shall send the original registration certificate for amendment to the Registrar, who shall return the same to the society duly amended.