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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(3) in Haryana Registration and Regulation of Societies Rules, 2012

(3)of section 18 and clause (i) of sub-section (1) of section 50 shall be filed in Form-XV within a period of sixty days of the close of the financial year or thirty days after holding the Annual General Meeting, whichever is earlier, alongwith fee as mentioned in Appendix 1.