14C. Application of section 8 and 12B to registered association.-

The provisions of sections 8 and 12B shall apply in relation to a registered association as they apply in relation to a recognised association with the substitution of-

(i) references to the registered association, for references to the recognised association; and

(ii) the words "two years" for the words "three years" in sub-section (2) of section 12B.]