Section 8(1)(c) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 8(1)(c) in Himachal Pradesh Co-Operative Societies Rules, 1971

(c)a copy of existing bye-laws indicating the alterations proposed to be made, and three copies of the proposed amendments signed by two officers of the society, duly authorised, in this behalf are submitted to the Registrar with the copy of the resolution accompanied by :-

(i)a statement of the Secretary of the society that the provisions of clauses (a) and (b) above have been fully complied with :-

(ii)an application from the Secretary that the change in the bye-laws be registered.

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State of Himachal Pradesh - Subsection

Section 8(1)(c) in Himachal Pradesh Co-Operative Societies Rules, 1971