Section 5 in Societies Registration (Uttar Pradesh Amendment) Act, 1984
5. Amendment section 12D.
- In section 12-D of the principal Act -(a)in sub-section (1), after clause (b), the following clause shall be inserted, namely:-"(c) that the registration or the certificate of renewal has been obtained by misrepresentation or fraud."(b)for sub-sections (2) and (3), the following sub-sections shall be substituted, namely:-"(2) An appeal against an order made under sub-section(1) may be preferred to the Commissioner of the Division in whose jurisdiction the Headquarter of the Society lies, within one month from the date of communication of such order.(3)The decision of the Commissioner tinder sub-section (2) shill be final and shall not be called in question in any court."
