Section 49(2) in Tamil Nadu Societies Registration Act, 1975
(2)[ The Government or the Registrar, upon an application in writing by any society, or, as the case may be, by any registered society, to condone the delay in complying with the time limit prescribed under sub-section (1) or (2) of section 4, clause (1) or the further time limit allowed under sub-section (1), may for such period and on payment of such fine as may be prescribed, condone the delay.] [This section was inserted by act 12 of 2013 and notified in the Official Gazette of Tamil Nadu on 29th day of may 2013 and came into force from 01.07.2013.]
