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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(3) in The Chhattisgarh Co-operative Societies Rules, 1962

(3)In every case in which a society proposes to amend its bye-laws, an application shall be made to the Registrar together with-
(a)a certificate in Form B;
(b)four copies of other information in Form C; and
(c)four copies of the proposed amendment in Form D.