- Once in every year, on or before the fourteenth day succeeding the day on which, according to the rules of the society, the annual general meeting of the society is held, or, if the rules do not provide for an annual general meeting, in the month of January, a list shall be filed with the Registrar [-] [The words 'of joint-stock Companies' omitted by Punjab Act 31 of 1957.] of the names, addresses and occupation of the governors, council, directors, committee, or other governing body then entrusted with the management of the affairs of the society. [If a society makes default in complying with the requirements of this section, it shall be liable to a fine not exceeding fifty rupees.] [Added by Punjab Act 6 of 1949, section 2.]
