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State of Punjab - Section

Section 11 in The Punjab Co-operative Societies Rules, 1963

11. Application to Registrar for registration of amendment. Section 85 (2) (iv)

] - Three copies of the amendments adopted by the co-operative society under rule 10, signed by two officers of the co-op. society duly authorised by the general meeting in this behalf, shall be submitted to the Registrar along with an application for registration duly signed as aforesaid. Such copies of the amendments shall be accompanied by a certificate signed by any one of the above two officers of the co-operative society to the effect that the provisions of the rule 10 have been complied with.