Section 2 in Societies Registration (Uttar Pradesh Amendment) Act, 2000
2. Amendment of section 3 of Act No. 21 of 1860.
- In section 3 of the Societies Registration Act, 1860, hereinafter referred to as the principal Act, in sub-section (1),-(a)for the Words "five hundred rupees" the words "one thousand rupees" shall be substituted;(b)far the existing proviso the following provisos shall be substituted, namely:-"Provided that the State Government may, by notification in the official Gazette, increase from time to time the fee payable under this sub-section:Provided further that the Registrar may, in his discretion, issue public notice or Issue notices to such persons as he thinks fit inviting objections, if any, against the proposed registration and consider all objections that may be received by him before registering the society."
