Section 4 in Societies Registration (Uttar Pradesh Amendment) Act, 1984
4. Amendment Section 4.
- In section 4 of the principal Act, in sub-section (1) the following proviso shall be inserted, namely:-"Provided that if the managing body is elected after the last submission of the list, the counter signatures of the old members, shall, as, far as possible, be obtained on the list. If the old office bearers do not countersign the list, the Registrar may, in his discretion, issue a public notice or notice to such persons as he thinks fit inviting objections within a specified period and shall decide all objections received within the said period."
