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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(1) in The Bihar Co-operative Societies Act, 1935

(1)If it appears to the Registrar that an amendment of the bye-laws of a registered society is necessary or desirable in the interest of such society, he may, by order in writing to be issued to the society, by registered post, require the society to make the amendment within such time as he may specify in such order.