Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6]

State of Uttar Pradesh - Act

Societies Registration (Uttar Pradesh Amendment) Act, 2000

UTTAR PRADESH
India

Societies Registration (Uttar Pradesh Amendment) Act, 2000

Act 8 of 2000

  • Published on 12 January 2000
  • Commenced on 12 January 2000
  • [This is the version of this document from 12 January 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
Societies Registration (Uttar Pradesh Amendment) Act, 2000(U.P. Act No. 8 of 2000)Last Updated 28 May, 2019[Dated 12.1.2000.]In pursuance of the provision of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Society Registrikaran (Uttar Pradesh Sanshodhan) Adhiniyam, 2000 (Uttar Pradesh Adhiniyam Saakhya 8 of 2000) as passed by the Uttar Pradesh Legislature and assented to by the Governor on January 11, 2000.[As passed by the Uttar Pradesh Legislature]An Act further to amend the Societies Registration Act, 1860 in its application to Uttar Pradesh.It is hereby enacted in the Fiftieth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Societies Registration (Uttar Pradesh Amendment) Act, 2000.
(2)It shall be deemed to have come into force on November 25, 1999.

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."

3. Amendment of section 3.

- In section 3-A of the principal Act,-
(i)In sub-section (3), for clauses (a), (b) and (c) the following clauses shall be substituted, namely: -
"(a) a fee equal to the registration fee payable under section 3 or rupees two hundred, whichever is less, if such application is filed within the period specified in sub-section (2):Provided that the State Government may, by notification in the Official Gazette, increase from time to time the fee payable under this clause subject to the condition that the fee so increased shall not exceed the registration fee payable under section 3;
(b)an additional fee of forty rupees or such higher fee not exceeding one-fifth of the fee payable under clause (a) as may be notified by the State Government, if such application is filed within one month of the date of expiration of the period specified in sub-section (2) ; and
(c)an additional fee at the rate of twenty rupees per month or part thereof, or such higher additional fee per month not exceeding half of the additional fee payable under clause (b) as may be notified by the State Government, if such application is filed beyond one month of the expiration of the period specified in Sub-section (2)."
(ii)In sub-section (5), in the proviso for the words "two hundred rupees" the words "four hundred rupees" or such higher fee not exceeding ten times of the additional fee payable under clause (b) of sub-section (3) as may be notified by the State Government from time to time shall be substituted.

4. Repeal and savings.

(1)The Societies Registration (Uttar Pradesh Amendment) Ordinance, 1999 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times.