Section 14A(2) in The Orissa Co-operative Societies Rules, 1965
(2)The notice referred to in Sub-rule (1) shall specify -(a)the text of Bye-Laws as existing and the Bye-Laws as proposed for amendment, or the new Bye-Laws as proposed to be incorporated, of the existing Bye-Laws which is proposed for deletion;(b)the period within such amendment should be sent to the Registrar for registration after getting it passed by the general meeting.
