The SOCIETIES REGISTRATION (ASSAM FIRST AMENDMENT) ACT, 1948

•• 
; . 
ASSAM ACT XIV OF 1948 
THE SOCIETIES REGISTRATION (ASSAM FIRST AMENDMENT) ACT, 
1948 
(Passed by the Assembly) 
[Received the assent of the Governor on the 15th October 1948] 
[Published in the Assam Gazette of the 20th October 1948] 
An 
Act to amend the Societies Registration Act, 1860, in its application to Assam. 
Preamble. 
Short title, 
extent and 
commence­
ment. 
WHEREAS it is expedient to amend the Societ!es Regis- Act XXI of 
tration Act, 1860 , in its application to the Province of 1860. 
Assam, in the manner hereinafter appearing; ' 
It is hereby enacted as follows:-
I. (1) This Act may be called the Societies Registration 
(Assam First Amendment) Act, 1948. 
(2) It extends to the whole of the Province of AssaDJ 
(3) It shall come into force on such date as the Provin­
cial Government may, by Notification in the official Gazette, 
appoint. 
Insertic•n of 2. After section 12 of the Societies Registration Act, Act XXI of 
new sections 1860 the following shall be inserted namely ·- 1860· 12A 12B ' ' · . · 
and'12c in "Change of name. 12A.-Any society registered under 
Act XXI of this Act may, with the consent of not less than two-thirds 
1860 · of the total ' number of its members' by a resolution at a 
general meeting convened for the purpose and subject to the 
provisions of section 12B, ,change its name. 
Notice of change ef name. 12B -(1) 'Notice in writing of 
every change ' of name, signed by the Secretary and by 
seven members of the society changing its name, shall be 
sent to the Registrar. 
(2) If the proposed name is identical with that by 
which any other existing society has been registered or, m 
the opinion of the Registrar, so nearly resembles such name 
as to be likely to deceive the public, the Registrar shall 
refuse to register the change of name. 
(3) Save as provided in sub-s€ction (2), the !.<.egistrar 
shall, if he is satisfied that the provisions of this Act in res­
pect of change of name have been complied with, registyr 
the change of name and the change of name shall have 
effect from the date of such registration. 
Effects of change ef name. 12-C.-The change in the 
name of a society registered under this Act shall not affect 
any rights or obligations of the society or render defective 
any legal proceeding by or against the society, and any 
legal proceeding which mig;ht have been continued or com­
menced by or against it by its former name may be con­
tinued or commenced by or against it by its new name". 
Price 1 anna or 2d. 
A.G. P. (Leg.)No.18/48-500 - 22-1-1949. 

‹ Prev All Assam acts Next ›