Section 12(6) in Assam Co-Operative Societies Act, 2007
(6)The Registrar shall consider the amendment of the bye-laws under sub-section (2) subject to the fulfillment of the following conditions, namely:-(a)the amendment is not inconsistent with the provisions of the Act or any of the existing societies with similar objectives or is not against the aims and objects of the cooperative society; and(b)the amendment is in conformity with the cooperative principles specified in Schedule-A.
