Section 53(1)(ii) in Haryana Registration and Regulation of Societies Act, 2012

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State of Haryana - Subsection

Section 53(1)(ii) in Haryana Registration and Regulation of Societies Act, 2012

(ii)the Governing Body is reconstituted at a general meeting and the outgoing members of the Governing Body refused, to hand-over charge of the records and property of the Society to those entitled to receive such charge; or

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State of Haryana - Subsection

Section 53(1)(ii) in Haryana Registration and Regulation of Societies Act, 2012