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Ker. HC: Intimation Regarding Proposed Amendments Needn’t Contain Existing Provisions of Bye-Laws - (03 Oct 2023)

TRUSTS AND SOCIETIES

Kerala High Court has held that intimation to members with regard to proposed amendment of the bye-laws of the Society, whether it be by personal service or by paper publication as the case may be, need only contain the proposed amendment in its entirety and not existing provision of the bye-law.

Tags : KERALA HIGH COURT   BYE-LAWS   AMENDMENTS  

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