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[Cites 0, Cited by 4] [Section 44(5)] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(5)(b) in Tamil Nadu Societies Registration Act, 1975

(b)The Government or the Inspector-General of Registration on being satisfied that the registered society was, at the time its name was struck off, carrying on business or in operation or otherwise that it is just and equitable that the name of the registered society be restored to the register, may order such restoration.