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[Cites 0, Cited by 9] [Entire Act]

State of Tamilnadu - Section

Section 17 in Tamil Nadu Societies Registration Act, 1975

17. Supply of copies of by-laws, etc., to members.

- Every registered society shall supply to any member, on application and on payment of such fee as may be prescribed, a copy of-
(i)its by-laws ;
(ii)the receipts and expenditure account; and
(iii)the balance sheet.