Section 14(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)If the society fails to make the amendment with in the time specified, the Registrar may, after giving the society an opportunity of being heard, register such amendment and issue to the society by registered post a copy of the amendment certified by him which shall be conclusive evidence that the amendment has been duly made and the bye-laws as amended shall, subject to appeal (if any) be binding on the society and its members.
