Section 12(2) in Karnataka Co-Operative Societies Act, 1959
(2)Every proposal for such amendment shall be forwarded to the Registrar and if the Registrar is satisfied that the proposed amendment,-(i)is not contrary to the provisions of this Act and the rules;(ii)does not conflict with co-operative principles;(iii)satisfies the requirements of sound business;(iv)will promote the economic interests of the members of the society; and(v)is not inconsistent with the principles of social justice;[he shall, within a period of three months from the date of receipt of the proposal, register the amendment] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.].
