Section 14(ii) in Sikkim Co-Operative Societies Act, 1955
(ii)If the society fails to take such amendment within the time specified the Registrar shall, after 'giving the society an opportunity of representing its case make such amendment himself and, register the same. The Registrar shall then forward a copy thereof to the society together' with a certificate signed by him which shall be effective as prescribed in section 13 (3).
