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State of Tamilnadu - Section

Section 58 in Tamil Nadu Societies Registration Act, 1975

58. Publication of rules, commencement of Rules and notification and Placing on the Table of Legislature.

(1)All rules made under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day of rules and shall come into force on the day on which they are so published.
(2)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are Published.
(3)Every rule made and notification issued under this Act shall, as soon as possible, after it is made or issued be placed on the table of both Houses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or notification or both Houses agree that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.The Schedule[See sub-section (1) of section 51.]Table of fees to be paid to the Registrar.
1. Forregistration of a society [Two thousand Rupees.] [Substituted by Tamil Nadu Act No.24 of 2011, published in Tamil Nadu Government Gazette Extraordinary No.368, dated 27th September 2011, part IV, section 12 to take effect from 14th October 2011 by G.O.Ms.No.124, dated 12th October 2011.]
2. For filing any document by this Act requiredor authorized to be filed other than the memorandum. [Hundred Rupees.] [Substituted by Tamil Nadu Act No.24 of 2011, published in Tamil Nadu Government Gazette Extraordinary No.368, dated 27th September 2011, part IV, section 12 to take effect from 14th October 2011 by G.O.Ms.No.124, dated 12th October 2011.]
3. For every inspection of documents (whetherone or more) in the custody of the Registrar relating to one andthe same society. [Two Hundred and fifty Rupees.] [Substituted by Tamil Nadu Act No.24 of 2011, published in Tamil Nadu Government Gazette Extraordinary No.368, dated 27th September 2011, part IV, section 12 to take effect from 14th October 2011 by G.O.Ms.No.124, dated 12th October 2011.]
4. For issue of certificate of registration orcertificate of registration on change of name [Two Hundred and fifty Rupees] [Substituted by Tamil Nadu Act No.24 of 2011, published in Tamil Nadu Government Gazette Extraordinary No.368, dated 27th September 2011, part IV, section 12 to take effect from 14th October 2011 by G.O.Ms.No.124, dated 12th October 2011.]
5. For every copy or extract of any Document inthe custody of the Registrar [For every page Rs.10.] [Substituted by Tamil Nadu Act No.24 of 2011, published in Tamil Nadu Government Gazette Extraordinary No.368, dated 27th September 2011, part IV, section 12 to take effect from 14th October 2011 by G.O.Ms.No.124, dated 12th October 2011.]
6. For a search of documents referred to initems 3 to 5 if the year of registration of the society is notgiven in the application. [Hundred Rupees] [Substituted by Tamil Nadu Act No.24 of 2011, published in Tamil Nadu Government Gazette Extraordinary No.368, dated 27th September 2011, part IV, section 12 to take effect from 14th October 2011 by G.O.Ms.No.124, dated 12th October 2011.]
7. For an appeal under sub section (5) or anapplication under sub-section (6) of section 44 or for an appealunder sub-section (1) of section 45. [Thousand Rupees] [Substituted by Tamil Nadu Act No.24 of 2011, published in Tamil Nadu Government Gazette Extraordinary No.368, dated 27th September 2011, part IV, section 12 to take effect from 14th October 2011 by G.O.Ms.No.124, dated 12th October 2011.]