Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Manipur - Section

Section 20 in Manipur Societies Registration Act, 1989

20. Power to alter regulation.

(1)Subject to the provisions of this Act and the rules, a society may, by the votes or three-fifths of the members add to or amend its regulations.
(2)A copy of such additions or amendments to the regulations shall be filed with the Registrar within thirty days after they are made.