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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(2) in Himachal Pradesh Societies Registration Act, 2006

(2)On receipt of the order by the Society under sub-section (1), it shall be duty of the Society and of all persons who are officers of the Society to furnish such information or explanation to the best of their power.Chapter - VII Enquiry and Settlement of Dispute