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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2) in Tamil Nadu Societies Registration Act, 1975

(2)Within such period as may be prescribed after the meeting, the liquidator shall send to the Registrar a copy of the account and shall make a return to him of the holding of the meeting and of its date.