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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1) in Haryana Registration and Regulation of Societies Rules, 2012

(1)The General body shall pass a special resolution authorizing any office-bearer or member of the Governing Body of the Society to make an application to the District Registrar for approval of an alternate name as per procedure prescribed for approval of name under rule 3.