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[Cites 0, Cited by 4] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(1) in Tamil Nadu Societies Registration Act, 1975

(1)Where the registration of a registered society is cancelled, the Registrar may appoint a Liquidator to wind-up the society if the society has not, within such period as may be prescribed from the date of the order of cancellation, taken any action under section 39.