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[Cites 0, Cited by 7] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(1) in Tamil Nadu Societies Registration Act, 1975

(1)Where the Registrar has reasonable cause to believe that a registered society is not carrying on business or in operation, he shall send to the registered society by registered post a letter enquiring whether the society is carrying on business or in operation.