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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(2) in The Societies Registration Act, 1860 (2)On the date fixed for the dissolution of a Society under sub-section (1), the registration of the Society shall stand cancelled and the Society shall cease to exist as a corporate body.
