The SOCIETIES REGISTRATION (ASSAM SECOND AMENDMENT) ACT, 1948

ASSAM ACT XV OF 19!!8 
THE SOCIETIES REGISTRATION (ASSAM SECOND AMENDMENT) 
ACT, 1948 
(Passed by the Assembly) 
[Received the assent of the Governor on the 15th October, 1948] 
[Publish ed in the Assam Gazette of the 20th October 1948] 
An 
Act further to amend the Societies Rtgistrativn Act, 1860, in its 
application to Assam 
Preamble. WHEREAS it is expedient to amend further the Societies 
Registration Act, 1360 (hereinafter referred to as the said Act XXJ 
Act) in its application to the Province of Assam, in the of 1860. 
manner he>reinafter appearing : 
It is hereby enacted as follows :-
e~~~~t t~~~' 1. (1) This Act way be called the Societies Registration 
commence- (Assam Second Amendment) Act, 1948. 
rnent. (2) It extends to the whole of the Province of Assam. 
(3) It shall come into force at once. 
2. (1) In section 13 of the said Act,-Amendn.ent 
of section 13 
of Act XXI (a) after the words "as the governing body" the words 
of 1860. "or special Committee formed to replace the governing 
body in respect of all matters affecting the winding up of 
the affairs of the Society ;" shall be inserted ; 
I 
(b) after the words " the said governing body" the words 
"should it not have been replaced by the aforesaid special 
Committee in respect of nil matters affecting the winding up 
of the Society, or the said special Committee," shall be 
inserted. 
(2) After section 13 of the Act, the following proviso 
shall be inserted as the first proviso , namely:-
Provided that any matter decided by three-fifths of 
those presefl.t either in person or by proxy at any meeting 
of the members of the Society or of the governing body 
thereof or of any special Committee appointed at a Genera l 
Meeting for the purpose of winding up of the affairs of a 
Society shall not be deemed to be a matte.r of dispute 
within the meaning of this section. 
Amendment 3. In section 14 of the said Act, after the words "some 
of section 14 other Society," the words "whether registered under this 
of Act XXI Act or not " shall be inserted of 1860. ' • 
Repeal of 4. (1) The Societies R egistration (Assam Amendment ) 
the ~ocie!ies Ordinance, 1948, is hereby repealed. 
Reg1strat1on . . . (Assam (2) Any order and anythmg done under the said Ord1· 
Amend- nance and in force immediately before the commencement 
ment) Ordi- of this Act shall continue in force and be deemed to be 
nance, 1948· made and done under the corresponding provisions or 
this Act. 
Price 1 anna or 2d. 
A.G. P. (Leg.)No.19/48-500-22-1-1949. 

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