Section 12(4) in The Maharashtra Cooperative Societies Rules, 1961
(4)After the resolution is passed, a copy thereof shall, within a period of two months from the date of the meeting at which the resolution was passed, be furnished to the Registrar along with, -(a)a copy of the relevant bye-laws in force with amendments proposed to be made in pursuance of the resolution, together with reasons justifying such amendments.(b)four copies of the text of the bye-laws as it would stand after amendment, signed by the officers duly authorised in this behalf by the committee of the society;(c)a copy of the notice given to the members of the society of the proposal to amend the bye-law;(d)such other information as may be required by the Registrar.
