Section 9 in Societies Registration (Uttar Pradesh Amendment) Act, 1984
9. Amendment of Section 27.
- In section 27 of the principal Act, for clause (a), the following clause shall be substituted, namely:-"(a) fails to furnish the list of managing body or other information required to be furnished under section 4 or 4-A or wilfully makes or causes to be made a false entry in, or any omission from, the list or any statement or copy of rules or of alteration in rules or other information sent to the Registrar under the said section 4 or section 4-A."
