Section 13(2) in The Gujarat Co-Operative Societies Act, 1961
(2)If the Registrar is satisfied that the amendment so forwarded is not contrary to this Act or the rules, he may register the amendment:Provided that no order refusing to register the amendment shall be passed except after giving the society an opportunity of being heard.[Provided further that the application for registration of amendment of bye-laws of a society shall be disposed of within sixty days from the date of its receipt.] [Added by Gujarat 1 of 2008, Sec. 4 (w.e.f. 8.10.2007).]
