Section 14(2) in The Tripura Co-operative Societies Act, 1974
(2)If the society fails to make the amendment within the time specified the Registrar may, after giving the society an opportunity of being heard and after consulting the financing bank to which the society is affiliated, register such amendment and issue to the society of copy of such amendment certified by him. With effect from the date of the registration of the amendment in the manner aforesaid, the bye-laws shall be deemed to have been duly amended accordingly; and the bye-laws as amended shall be binding on the society and its members.
