Section 10(2) in Haryana Registration and Regulation of Societies Rules, 2012
(2)Upon approval of the new name, the applicant shall file an application in Form - IX for change of name along with the fee as set out in Schedule of fee in Appendix-I, and the District Registrar shall allow and register the same in terms of provisions contained in sub-section (1) of section 12 of the Act and shall issue a fresh certificate of registration in Form IX-A.(b)By the order of Registrar -
