Section 4(1) in Tamil Nadu Societies Registration Act, 1975
(1)Subject to the provisions of sub-sections (3) Compulsory and (4), every society formed on or after the date of the registration commencement of this Act, which has for its object any object mentioned in, or prescribed under section 3, and(a)which consists of not less than twenty members ; or(b)whose annual gross income or expenditure in any financial year after the date of the commencement of this Act, is not less than ten thousand rupees, shall be registered under this Act within such period as may be prescribed.
