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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955

(2)If delay is made in so filing with the Registrar a copy of the resolution mentioned in sub-section (1) of this section, the society and every member of its governing body shall be liable to a fine not exceeding ten rupees for every day during which the default continues.