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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(2)(a) in Manipur Societies Registration Act, 1989

(a)the memorandum of association and the regulations of any such society shall, if they are repugnant to any of the provisions of this Act and the rules, be brought in conformity wherewith within the six months from the commencement of this Act or within such further period as the Registrar may allow, and thereafter shall, to the extent of such repugnancy, be deemed to be void and of not effect;