Section 72(5) in The Bihar Co-operative Societies Rules, 1959
(5)(a)Any creditor present to whom a notice under Rule 72 (1) has been issued, may move an amendment to the proposed arrangement or compromise.(b)Any creditor desirous of moving an amendment to the proposed arrangement or compromise shall send to the person issuing the notice under Rule 72 a copy of the proposed amendment at least 14 days before the date of the meeting and such person shall cause copies of such amendment to be sent by ordinary post or by messenger to each creditor to whom the notice under Rule 72 has been sent:Provided that the Chairman may allow any amendment proposed by a creditor of which such notice has not been given to be considered in the meeting, if a majority of the creditors present agree to this being done.
