Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Assam - Subsection Section 12(1) in Assam Co-Operative Societies Act, 2007 (1)No amendment of the bye-laws of a registered society, whether by way of addition, alteration or change of name shall be valid until such amendment has been registered under this Act.
