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State of West Bengal - Section

Section 9 in West Bengal Societies Registration Rules, 1963

9. Alteration of Memorandum and Regulations.

— Whenever a society alters the Memorandum or the Regulations, a separate statement showing the previous provisions and the altered ones shall be filed with the Registrar, in Form IV along with a copy of every alteration of the Memorandum or the Regulations as required under sub-section (1) of section 9 or sub-section (2) of section 20.