Section 13(3) in The Meghalaya Co-operative Societies Act
(3)When a Registrar registers an amendment of the bye-laws of a registered society, he shall issue to the society a copy of the amendment certificate by him, which shall be conclusive evidence that the same has been duly registered, unless it is proved that the registration of the society has been cancelled or that further amendments have been registered or that the society's copy of the amendments have been tampered with. The amendment shall be binding upon the society with effect from the date or registration.
