12. When amendment of bye-laws comes into force.
An amendment of the bye-laws of a multi- State 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.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
12. When amendment of bye-laws comes into force. An amendment of the bye-laws of a multi- State 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. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
