Section 49(1) in Tamil Nadu Societies Registration Act, 1975
(1)The Registrar may, in his discretion and upon an application in writing by any society, or, as the case may be by any registered society, made within the period cases prescribed under sub-section (1) or sub-section (2) of section 4, clause (1) of Section13, sub-section(2) of section 15, sub-section (3) of section 16 or section 27, allow to such society further time not exceeding such period as may be prescribed to comply with any of the provisions aforesaid.
