Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 11 docs - [
View All
]
The Commissioner Of Income-Tax, ... vs The Nagpur Hotel Owners ... on 13 December, 2000
The Maharashtra State ... vs Department Of Food And Public on 3 March, 2010
Tardih Prakhand Matasyajivi ... vs The State Of Bihar And Ors. on 6 December, 2007
Guddi Malkapur Co-Op. Housing ... vs La.O, Huda And Anr. on 10 November, 2006
Employees Provident Fund ... vs The Government Of A.P. on 15 March, 2004
Loading...
User Queries
co operative societies act
co-operative societies
sec 11(a)
"section 11"
co-operative societies doctypes: laws
[
Section 11
] [
Complete Act
]
Central Government Act
Section 11(2) in The Co- Operative Societies Act, 1912
(2) If the Registrar is satisfied that any amendment of the by- laws is not contrary to this Act or to the rules, he may, if he thinks fit, register the amendment.