Section 4(2) in Tamil Nadu Societies Registration Act, 1975
(2)Every society in existence on the date of the commencement of this Act, which has for its object any object mentioned in, or prescribed under section 3 andwhich has not been registered under the Societies Registration Act, 1860 (Central Act XXI of 1860), or under any law corresponding to this Act in force in the transferred territory immediately before the date of the commencement of this Act including the Travancore - Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (Travancore-Cochin Act XII of 1955) and(i)which consists of not less than twenty members ;or(ii)whose annual gross income or expenditure in any financial year after the date of the commencement of this Act, is not less than ten thousand rupees ; or(iii)whose gross income or expenditure in any such period preceding the date of the commencement of this Act, was not less than such amount, as may be prescribed, the period so prescribed, bearing to twelve months the same proportion as the amount so prescribed bears to ten thousand rupees ; shall be registered under this Act within such period as may be prescribed.
