Section 12(7) in The Delhi Co-Operative Societies Act, 2003
(7)After the expiry of the period specified in sub- section (6) and if the cooperative society fails to make the amendment, the Registrar after giving the cooperative society an opportunity of being heard, may register the amendment and issue to the co-operative society, a copy of such amendment certified by him with a certificate signed by him, with effect from the date of registration the amendment shall be binding on the co-operative society and its members, subject to appeal, if any.
