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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(1)(b) in Himachal Pradesh Societies Registration Act, 2006

(b)if the Governing body of a Society is re-constituted at a general meeting of the Society and outgoing members of the Governing body refuse to handover charge of the records and property of the Society to those having to or entitled to receive such charge, the Registrar may issue an order directing a person duly authorized by him in writing to seize and take possession of such books and records, funds and property of the Society and the officer or officers of the Society responsible for the custody of such books, records, funds and property shall give delivery thereof to the person so authorized.