SOCIETIES REGISTRATION (TRIPURA AMENDMENT) ACT, 1969

Preamble - SOCIETIES REGISTRATION (TRIPURA AMENDMENT) ACT, 1969

THE SOCIETIES REGISTRATION (TRIPURA AMENDMENT) ACT, 1969

[Act No. 05 of 1969]

[23rd July, 1969]

PREAMBLE

An Act to amend the Societies Registration Act, 1860.

Whereas it is expedient to amend the Societies Registration Act (XXI of 1860) in the manner hereinafter appearing;

It is hereby enacted in the Twentieth Year of the Republic of India by the Legislative Assembly of Tripura as follows:--

Section 1 - Short title and Commencement

(i)       This Act may be called the Societies Registration (Tripura Amendment) Act, 1969.

 

(ii)      It shall come in to force at once.

Section 2 - Amendment of Central Act XXI of 1860 by inserting a new section 14A

In its application to the Union territory of Tripura, after section 14 insert the following new section, namely--

"14A. Disposal of Property of a dissolved society.--

Notwithstanding anything contained in section 14 it shall be lawful for the members of any society dissolved under section 13 to determine by a majority of the votes of the members present personally or by proxy at the time of the dissolution of such society that any property whatsoever remaining after the satisfaction of all the debts and liabilities shall be given to the Government of Tripura to be utilised for any of the purposes referred to in section 1."