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Citedby 57 docs - [View All]
The Trivandrum Medical College vs The Regional Provident Fund Commr on 4 November, 2008
Admn. Ayurvedic And Unani Tibbia ... vs Hks Malik And Ors. on 30 September, 2003
Professional Assistance For vs Presiding Officer, Employees ... on 25 February, 2010
Ramesh Kumar Agarwal And Ors. vs Deputy Registrar, Firms, ... on 24 November, 2004
Hindu Public & Another Etc vs Rajdhani Puja Samithee & Others ... on 16 February, 1999

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[Complete Act]
Central Government Act
Section 1 in The Societies Registration Act, 1860
1. Societies formed by memorandum of association and registration.-- Any seven or more persons associated for any literary, scientific, or charitable purpose, or for any such purpose as is described in section 20 of this Act, may, by subscribing their names to a memorandum of association, and filing the same with the Registrar of Joint- stock Companies 2[ , form themselves into a society under this Act.