Section 49 in Tamil Nadu Societies Registration Act, 1975
49. Power of Registrar to Condone delay in Certain Cases.
(1)The Registrar may, in his discretion and upon an application in writing by any society, or, as the case may be by any registered society, made within the period cases prescribed under sub-section (1) or sub-section (2) of section 4, clause (1) of Section13, sub-section(2) of section 15, sub-section (3) of section 16 or section 27, allow to such society further time not exceeding such period as may be prescribed to comply with any of the provisions aforesaid.(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.]
