Section 7 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
7. Amendment of articles of association.
(1)A Cooperative may decide, by a special resolution to amend the provisions of its articles of association:Provided that the text of such proposed amendment with reasons therefor shall be sent to each member, along with the notice of the general meeting at which the proposed amendment is to be discussed.(2)A copy of any amendment shall be forwarded by the cooperative by registered post to the Registrar within a period of thirty days from the date of the general meeting at which the resolution was passed.(3)Every such information forwarded to the Registrar shall be signed by the President and two Directors and shall be accompanied by the following particulars :-(a)a copy of the resolution agreeing to the amendment;(b)the date of the general meeting at which the amendment was approved;(c)the date on which the amendment comes into force.(4)[ The Registrar on being satisfied that the amendment is not in contravention of the provisions of this Act, shall register the amendment and shall provide a copy of registered amendment to the cooperative:Provided that such action shall not preclude the Registrar from challenging the legal validity of the amendment before the Court, after giving the cooperative a fair opportunity to reconsider the amendment.] [Substituted by Governor Act No. 52 of 2018, dated 16.12.2018.]
