Section 12(1) in Karnataka Co-Operative Societies Act, 1959
(1)No amendment of any bye-law of a co-operative society shall be valid unless such amendment has been registered under this Act.[(1-A) Every proposal for such amendment shall be accompanied by such fee as may be prescribed, and different fees may be prescribed for different class or classes of co-operative societies] [Inserted by Act 24 of 2001 w.e.f. 05.09.2001.]
