Section 11(7) in The Multi-State Co-Operative Societies Act, 2002
(7)If, on receipt of application under sub-section (5), the Central Registrar is satisfied that the proposed amendment—(a)is not contrary to the provisions of this Act or of the rules;(b)does not conflict with co-operative principles; and(c)will promote the economic interest of the members of the multi-State co-operative society,he may register the amendment within a period of three months from the date of receipt thereof by him.
