Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Manipur - Subsection

Section 25(4) in Manipur Societies Registration Act, 1989

(4)The Registrar shall thereupon issue a notice in the official Gazette to the effect that if no objection is received from any claimant, or creditor or any member of the society within three months, from the date of the notice, the society shall, subject to the provisions of section; 26, be dissolved.