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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(10) in Tamil Nadu Co-operative Societies Rules, 1988

(10)Where any amendment of (he bye-laws proposed by a society involves, in the opinion of the Registrar, a material change in the objects or operations of the society, he may register the proposed amendment only if the society has followed the procedure specified in rule 19.