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[Cites 0, Cited by 10] [Section 16(3)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3)(b) in Tamil Nadu Societies Registration Act, 1975

(b)within such period as may be prescribed after the date of such general meeting, file with the Registrar-
(i)an authenticated copy of such receipts and expenditure account, balance sheet and report,
(ii)a statement of the names, addresses and occupations of the persons who, at the expiry of the financial year, were members of the registered society, and Supply of copies of by-laws, etc., to members.
(iii)a declaration to the effect that the society has been carrying on business or has been in operation during the financial year.