Section 10(2) in The Karnataka Societies Registration Act, 1960.
(2)every amendment made under sub-section (1) shall, within thirty days be filed with the Registrar. If the Registrar is satisfied that the amendment made under sub-section (1) is in accordance with the provisions of this Act and the rules made thereunder, he shall register it. Such amendment shall have effect from the date of resolution passed under sub-section(1).Provided that the Registrar if satisfied that there are sufficient cause for not filing the resolution within the said period, he may condone the delay in writing for a period not exceeding one year.
