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SOCIETIES REGISTRATION (UTTAR PRADESH AMENDMENT) ACT, 2009

SOCIETIES REGISTRATION (UTTAR PRADESH AMENDMENT) ACT, 2009

SOCIETIES REGISTRATION (UTTAR PRADESH AMENDMENT) ACT, 2009

Preamble - THE SOCIETIES REGISTRATION (UTTAR PRADESH AMENDMENT) ACT, 2009

THE SOCIETIES REGISTRATION (UTTAR PRADESH AMENDMENT) ACT, 2009[1]

[Act No. 13 of 2009]

PREAMBLE

An Act further to amend the Societies Registration Act, 1860 in its application to Uttar Pradesh

It is hereby enacted in the Sixtieth Year of the Republic of India as follows:--

 

Section 1 - Short title and commencement

(1)     This Act may be called the Societies Registration (Uttar Pradesh Amendment) Act, 2009.

 

(2)     It shall be deemed to have come into force on December 11, 2008.

Section 2 - Omission of Section 5-A of Act No. 21 of 1860

Section 5-A of the Societies Registration Act, 1860 hereinafter referred to as the principal Act shall be omitted.

Section 3 - Repeal and saving

(1)     The Societies Registration (Uttar Pradesh Amendment) Ordinance, 2008 (U.P. Ordinance 7 of 2008) is hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times.




[1] Received the assent of the Governor on March 3, 2009 and published in the U.P. Gazette, Extra., Part ;, Section (Ka), dated 4th March, 2009, pp. 2-3