The Societies Registration (Assam Fifth Amendment) Act, 1958

.,_,..· 
ASSAM ACT XI OF 1958 
THE SOCIETIES R~GISTRATION (ASSAM FIFTH 
AMENDMENT) AC 1', 1958 
(As passed by the Assembly) 
(R~cei v ed the as sent of the Governor on the 30th March 1958) 
[Published in the Assam Ga<,1tte, Extraord inary, dated the 31st March 19583 
An 
Act 
further to amend the Societies Registration Act, 1860, zn its application to 
Assam. 
Preamhle.-W11EREAS it is expedient further to am end the Societies 
RegiJtration Act, 1860 (Act XXI of 1860). hereinafter called the Principal 
Act, in its aoplic:::ition to Assam, in the manner hereinafter appearing ; 
It is hereby enacted in the Ninth Year of the Republic of India as 
follows:-
l. Short tide, extent and conunencernent.-(1) This Ac:t may be 
called the Soci eties Registration (Assam Fifth Amendment) Act, 1958. 
(2) 1t e.xtends to the whole of the State of Assam . 
(3) It shall come into force with effect from 1st April, 1958. 
2. Amendment of Section 19 of the Principal Act .-.Sttbstitute 
the words "fifteen naye pais e" for the words "two annas" in between the 
wor..:ls ''payment of" and "for every hundred words". 
[Price 00·06 N.P. or ld. J 
A. G,P. (J,eg) l\'o. i0/58 . 1575 24 4. /' 58, 
... ~.-..:-.. . 
• I ,_: 

‹ Prev All Assam acts Next ›