Section 44(3) in Tamil Nadu Societies Registration Act, 1975
(3)If, in any case where a registered society-(a)is being wound up, the Registrar has reasonable cause to believe either that no liquidator is acting or that the affairs of the registered society have been completely wound up ; or(b)has not, for three consecutive financial years filed with the Registrar all or any of the documents referred to in clause (b) of sub-section(3) of section 16. the Registrar may publish in the Tamil Nadu Government Gazette, and send to the registered society by registered post, a like notice as is provided in sub-section (2) of this section.
