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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1) in The Societies Registration Act, 1860

(1)The Registrar may, by written order, require any society to furnish in writing such information or document within such time, being ordinarily not less than three weeks from the date of receipt of the order by the society, as he may specify in the order in connection with the affairs of the society or any documents filed by the society under this Act.