Section 11(7) in The Tamil Nadu Co-Operative Societies Act, 1983
(7)Notwithstanding anything contained in sub-section (6), the Registrar shall review within such period as may be prescribed, the case of even amendment of the bye-laws which is deemed to have been registered under sub-section (6), and satisfy himself whether such amendment of the bye-laws complies with the provisions of sub-section (3) and in case such amendment does not comply with any of the provisions of the said sub-section (3), the Registrar shall annul the amendment of the bye-laws deemed to have been registered.
