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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(4) in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955

(4)If the governing body of a society fails to comply with the requirements of this section, every member of the governing body shall unless, the Registrar for reasons to be recorded in writing condones the delay, be liable to a fine not exceeding five rupees for every day during which the non-compliance continues.