Section 3 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F
3. Memorandum of Society:
- Such five or more persons shall file with the [Inspector-General of Registration and Stamps, Andhra Pradesh] [Substituted for the words "Registrar Company Hai Surmaya Mushtraka Sarkar-i-Aali (Registrar Joint Stock Companies, 11.E.H., the Nizam's Dominion)" by the A.P.A.O. 1957.], a memorandum under their signature which shall contain the name of the Society, its objects and the names, addresses and occupations of the persons responsible under the rules of the Society, to manage its affairs, such memorandum shall be accompanied by a copy of the rules of the Society, certified to be a correct copy by atleast three members of the Society.
