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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(2)(b) in Tamil Nadu Societies Registration Act, 1975

(b)the matters in respect of which a society may or shall make by-laws and the procedure to be followed in making, altering and abrogating by-laws and the conditions to be satisfied prior to such making, alteration or abrogation ;