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[Cites 0, Cited by 6] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(1) in Tamil Nadu Societies Registration Act, 1975

(1)Any two or more registered societies may with the prior approval of the Registrar, by special resolution of both or all such registered societies, become amalgamated together as one society, with or without any dissolution or division of the funds of those registered societies or any of them.