Section 18(2) in The West Bengal Co-Operative Societies Act, 1983
(2)If the co-operative society fails to make the amendment and apply for registration thereof within the specified time the Registrar shall, after consulting the financing bank [, if any] [Words inserted by West Bengal Act 21 of 1990.] of which the co-operative society is a member or a debtor, as the case may be, make and register the amendment and forward a copy thereof to the co-operative society together with a certificate which shall be the conclusive evidence that the amendment has been registered and, subject to the decision of appeal, if any, such amendment shall be binding upon the co-operative society and its members.
