Section 11(3) in The Assam Co-operative Societies Rules, 1953
(3)In case of registration copy of the amendment of the bye-laws as registered shall be forwarded to the society together with a certificate signed by him, amendment of the bye-laws will be duly entered and certified by the Registrar in the copy of the bye-laws retained in his office. The Assistant Registrar and the inspector concerned will also be supplied with a copy signed by the Registrar for being incorporated in their copies of the bye-laws.
