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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(1) in Uttarakhand Co-Operative Societies Act, 2003

(1)A co-operative society may, subject to the provisions of this Act and the rules, amend its bye-laws in the manner prescribed :Provided that no such amendment shall be valid and operative unless it has been registered under this Act.