Section 47(a) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(a)All amendments in the bye-laws of the Federation shall be made by a resolution passed by the vote of at least two-thirds of the members present at a General Meeting called for the purpose, provided that model bye-laws of amendments previously approved by the Registrar (Milk Commissioner) or amendments required by the Registrar (Milk Commissioner) to be made under sub-section (1) of Section 14,may be adopted by simple majority only.
