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ASSAM ACT XI OF 1952
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THE SOCIETIES REGISTRATION (ASSAM THIRD
AMENDMENT) ACT, 1952
(Received the assent of the Governor on the 8th October 1952) [Passed by the Assembly)
[Published in the Assam Gazette, dated the 15th October 1952] reamble.
Short title,
extent and
commence-
mentt.
Insertion
of new sec-
tion 4A in
Act XXI of
1860.
Changes in managing body and rules to be filed.
An
Act
further to amend the Societies Registration Act, 1860, in its application to Assam
Whereas it is expedient further to amend the Societies Registration Act, 1860, hereinafter called the principal Act, in its application to the State of Assam, in the manner hereinafter appearing ;
It is hereby enacted as follows:-
1. (i) This Act may be called the Societies Registration (Assam Third Amendment) Act, 1952.
(ii) It extends to the whole of Assam.
(iii) It shall come into force at once.
2. (1) After section 4 of the principal Act, the following new section shall be inserted, namely :--
"4A(1) Together with the list mentioned in section 4, there shall be sent to the Registrar of Joint Stock Compa- nies a statement showing changes during the year to which the list relate:~ in the personnel of the governors, council, directors, committee or other governing body to whom the management of the affairs of the society is entrusted and also a copy of the rules of the society corrected up-to-date and certified to be a correct copy by not less than three of the members of the governing body.
(2) A copy of every alteration made in the rules of the society, certified to be a correct copy by not less than three members of the governing body, shall be sent to the Regis- trar of Joint Stock Companies within fifteen days of the making of such alterations."
Insertion.of 3. (1) After section 20 of the principal Act, the new secho~s following new sections shall be inserted namely :-
21 and 22m '
Act XXI of
1860.
Penalties.
"21 (1) If the President, Secretary or any other person authorised in this behalf by a resolution of the governing body of the society fails to comply with the provisions of section 4, he shall, on conviction, be punishable with fine which may extend to five hundred rupees and in case of a continuing. breach, shall also be punishable with fine not exceeding fifty rupees for each day, during the period the breach continues after first conviction for such offencev [Price aan~ 1, or ld.] ,_ ... ~ . .. ..... Act XXI
of 1860.
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{2) If any person wilfully makes or causes to be made any false entry in, or any omission from, the list required by section 4, or in or from any statement of copy of rules or of alterations in rules sent to the Registrar of Joint Stock Companies under section 4A, he shall, on conviction, be punishable with fine which may extend to two thousand rupees.
Procedure. - 22(1) No Court inferior to that of a Magistrate of the First Class shall try an offence punishable under this Act.
(2) No Court shall take cognizance of an offence punishable under this Act except upon complaint made by the Registrar of Joint Stock Companies or any other person, authorised in writing by him, in this behalf."
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A. G, P, (Leg.) No,29 JS2- 1550:-23·3·19S3.
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