Himachal pradesh act 007 of 1992 : Societies Registration (Himachal Pradesh Amendment) Act, 1992

Preamble

Societies Registration (Himachal Pradesh Amendment) Act, 1992*

[Himachal Pradesh Act No. 7 of 1992]1[9th April, 1992]

An Act further to amend the Societies Registration Act, 1860 (Central Act No. 21 of 1860) in its application to the State of Himachal Pradesh.

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-third Year of the Republic of India as follows:-

1 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 28-3-1992 p. 1654 & 1655.

* Received the assent of the Governor, Himachal Pradesh, on the 9th April, 1992 and was published in Hindi in R.H.P. Extra., dated 10-4-1992 at page 1833 and in English in R.H.P. Extra., dated 10-4-1992 at page 1834

Section 1. Short title

1. Short title.- This Act may be called the Societies Registration (Himachal Pradesh Amendment) Act, 1992.

Section 2. Amendment of section 20

2. Amendment of section 20.- In section 20 of the Societies Registration Act, 1860, after the words "established for the promotion of and before the word "science the words, "Khadi and Village Industry, Rural Development," shall be substituted.

SECTIONS