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[Cites 0, Cited by 2] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Multi-State Co-Operative Societies Act, 2002

(2)The amendment to the bye-laws of a multi-State co-operative society shall be made by a resolution passed by a two-third majority of the members present and voting at general meeting of the society.