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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2)(a) in West Bengal Societies Registration Act, 1961

(a)the Memorandum of Association and the regulations of any such society shall, if they are repugnant to any of the provisions of this Act and the rules, be brought in conformity therewith within six months from the commencement of this Act or within such further period as the Registrar may allow, and thereafter shall to the extent of such repugnancy be deemed to be void and of no effect;