Section 18 in The Societies Registration Act, 1860
18. Such Societies to file memorandum, etc., with [Inspector-General] [Substituted for the words "Registrar of Joint Stock Companies" by A.P. Act No. 10 of 1954, w.e.f. 10.1.1954.]:
- In order to any such Society as is mentioned in the last preceding section obtaining registry under this Act, it shall be sufficient that the governing body file with the [Inspector-General] [Substituted for the words "Registrar of Joint Stock Companies" by A.P. Act No. 10 of 1954, w.e.f. 10.1.1954. ] [x x x] [The words and figures 'under Act 19 of 1957' rep by Act 16 of 1874, Section 1 ans Sch. Pt. 1 see now the Companies Act, 1956 (1 of 1956).] a memorandum showing the name of the Society, the objects of the Society and the names, addresses and occupations of the governing body, together with a copy of the rules and regulations of the Society certified as provided in Section 2, and a copy of the report of the proceedings of the general meeting at which the registration was resolved on.
