Section 43(1) in The Displaced Persons (Debts Adjustment) Act, 1951
(1)Where the registered office of any society or company registered before the 15th day of August, 1947, under the Societies Registration Act, 1860 (21 of 1860), or the Co-operative Societies Act, 1912 (2 of 1912), or under any other law then in force in any Province for the registration of co-operative societies or the Indian Companies Act, 1913 (7 of 1913), is situated in the territory now forming part of West Pakistan but a majority of its members for the time being are resident in India, or, in the case of a company, more than thirty-three and one-third per cent. of its shares in value are being held by persons resident in India, the society, or company, as the case may be, may apply within one year from the commencement of this Act to the Registrar of Societies, Co-operative Societies or Companies, as the case may be, within the local limits of whose jurisdiction the majority of the members of the governing body reside or carry on business, for the recognition of the society or company as such in India.
