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[Cites 0, Cited by 2] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(3) in Tamil Nadu Societies Registration Act, 1975

(3)No amalgamation or division of a registered society under sub-section (1) or sub-section (2), as the case may be, shall have any effect until and unless the new society or societies is or are duly registered in accordance with the provisions of this Act.