Societies Registration (Amendment) Act, 19121
| [Bombay Act No. 2 of 1912] | [29th May, 1912] |
An Act to amend the Societies Registration Act, 1860.
Whereas it is expedient to amend the Societies Registration Act, 1860 (XXI of 1860), in manner hereinafter appearing;
And Whereas the previous sanction of the Governor-General required by Section 5 of the 2Indian Councils Act, 1892, has been obtained for the passing of this Act; It is hereby enacted as follows:-
1 Far Statement of Objects and Reasons, see Bombay Government Gazette, 1912, Part VII, page 101, and for Proceedings in Council, see ibid., 1912, Part VII, Pages 187, 255.
The short title was gives by Bom. II of 1921.
2 See now the Government of India Act, 1936.
1. Amendment of Section 14.- Notwithstanding anything contained in Section 14 of the Societies Registration Act, 1860 (XXI of 1860), hereinafter called "the said Act," it shall be lawful for the member of any society dissolved under Section 13 of the said Act to determine by a majority of the votes of the members present personally or by proxy at the fame of dissolution of such society that any property whatsoever remaining after the satisfaction of all its debts and liabilities shall be given to Government to be utilised for any of the purposes referred to in Section 1 of the said Act.