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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(1) in Punjab Self-Supporting Co-operative Societies Act, 2006

(1)A self-supporting co-operative society may amend any of the provisions of its bye-laws:Provided that for making an amendment, a special resolution shall have to be passed by the general body of the self-supporting co-operative society.