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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2)(b) in The M.P. Society Registrikaran Adhiniyam, 1973

(b)make such amendment to the bye-laws and send a certified copy thereof to the society, and thereupon such amendment to memorandum of association or regulations or bye-laws shall be binding on the society and its members.