Section 16(4) in The M.P. Society Registrikaran Adhiniyam, 1973
(4)If entries are not made in the register of members within thirty days of the admission of a member or cessation of membership, [every office bearer in default shall be punishable with fine which may extend to live hundred rupees.] [Substituted by M.P. Act No. 29 of 1998.]
