Section 3 in Societies Registration (Uttar Pradesh Amendment) Act, 1984
3. Amendment section 3A.
- In section 3-A of the principal Act-(a)for sub-section (1), the following sub-section shall be substituted, namely:-"(1) Subject to the provisions of sub-section (2), a certificate of registration issued under section 3 shall remain in force for a period of five years from the date of issue ;Provided that a certificate issued before the commencement of the Societies Registration (Uttar Pradesh Amendment) Act, 1984 (hereinafter in this section referred to as the said Act), shall remain in force for a period of five years from the date of such commencement on payment of the difference of the fees specified under sub-section (3) and the fees already paid."(b)in sub-section (2), for the words, "two years", the words "five years" shall be substituted;(c)in sub-section (3), in clause (a), for the words "ten rupees", the words, "rupees twenty-five" shall be substituted;(d)for sub-section (4), the following sub-section shall be substituted, namely:-"(4) Every application for renewal of the certificate shall be accompanied by a list of members of the managing body elected after the registration of the society or after the renewal of certificate of registration and also the certificate sought to be renewed unless dispensed with by the Registrar on the ground of its loss or destruction or any other sufficient cause."
