Section 14(vi) in The Orissa Co-operative Societies Rules, 1965
(vi)[ when the Registrar registers an amendment of Bye-Laws he shall return to the Society one of the amended Bye-Laws with a certificate or registration of the amendment in the form set forth in Schedule B. The copy of the resolution and one copy of the proposed amendment shall be retained by the Registrar in this office.] [Contained in the Draft Rules.]
