SOCIETIES REGISTRATION (HIMACHAL PRADESH AMENDMENT) ACT,
1965 THE SOCIETIES REGISTRATION (HIMACHAL PRADESH AMENDMENT) ACT, 1965 [Act No. 08 of 1965] [1st November, 1965] An Act to amend the Societies
Registration Act, 1860 (21 of 1860) in its application to Himachal Pradesh. Be it enacted by the
Legislative Assembly of Himachal Pradesh in the Sixteenth Year of the Republic
of India as follows:-- (1)
This Act may be called the Societies Registration (Himachal
Pradesh Amendment) Act, 1965. (2)
It shall come into force at once. In section 3 of the
Societies Registration Act, 1860 in its application to Himachal Pradesh for
"Full stop" occurring in the end the "colon" shall be
substituted and thereafter the following proviso added : "Provided that the
State Government may by notification in the Official Gazette exempt any
particular society or class of societies from the payment of registration
fee."
Preamble - SOCIETIES REGISTRATION (HIMACHAL PRADESH AMENDMENT)
ACT, 1965PREAMBLE