AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

12. When amendments of bye-laws come into force.-

An amendment of the bye-laws of a co-operative society shall, unless it is expressed to come into operation on a particular day, come into force on the day on which it is registered,



Delhi Co-Operative Societies Act, 1972 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys