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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(5) in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955

(5)If default is made in holding the annual general meeting, filing the list of governing body or recording the minutes of proceedings of general meetings as laid down in this section, the society and every member of its governing body who is wilfully in default, shall be liable to a fine not exceeding one hundred rupees.