Section 4(1) in Telangana Societies Registration Act, 2001
(1)For the purposes of registration of a society there shall be filed with the Registrar of the district in which the registered office of the society is to be situated, -(a)a memorandum of association of the society which shall state,-(i)the name of the society;(ii)the aims and objects of the society;(iii)the names, addresses and occupations of the members of the committee; and(b)the bye-laws of the society.
