Bengal Military Orphan Society Act, 1861 [Repealed]
(Received the assent of the Governor-General on the 7th September 1861.)
PREAMBLE
An Act to enable the Bengal Military Orphan Society to register under Act XXI of 1860 (for the Registration of Literary, Scientific, and Charitable Societies.)
Whereas it is expedient to enable the Bengal Military Orphan Society to register under Act XXI of 1860 (for the Registration of Literary, Scientific, and Charitable Societies); It is enacted as follows:
The Bengal Military Orphan Society how to be registered. In the case of the Bengal Military Orphan Society, the assent to the Society being registered under the said Act XXI of 1860 of three-fifths of the Members present personally or by proxy at some general meeting specially convened, shall not be required, but the said Bengal Military Orphan society may be registered under the said Act by the Governor, Deputy Governor, and Managers thereof for the time being, without such assent, anything in-the said Act to the contrary notwithstanding, and such Registration shall have the same effect as if it had been made in conformity with the provisions of the said Act XXI of 1860.