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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2) in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955

(2)If default is made in complying with the requirements of this section, the society and every member of the governing body who knowingly and wilfully authorizes or permit the default, shall be liable to a fine not exceeding ten rupees for every day during which the default continue.