Section 6 in Societies Registration (Uttar Pradesh Amendment) Act, 1984
6. Amendment of Section 15.
- The existing section 15 of the principal Act shall be re-numbered as sub-section (1) thereof, and after sub-section (1) so re-numbered, the following sub-section shall be inserted, namely:-"(2) Every society shall maintain a register of members giving such particulars as may be prescribed."
