Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F

5. Annual list of members to be filed:

- Every year, within two weeks from the date on which, according to the rules of the Society, the annual general meeting of the Society is held, and if the rules do not provide for an annual general meeting, every year in the month of Azur, a list shall be filed with the [Inspector-General of Registration and Stamps, Andhra Pradesh] [Substituted for the words "Registrar Company Hai Sumiaya Mushtraka Sarkar-I Aali (Registrar Joint Stock Companies, H.E.H., the Nizam's Dominion)" by the A.P.A.O. 1957. ], which shall contain the names, addresses and occupations of the members of the managing committee and officers entrusted with the management of the affairs of the Society.