Section 54(4)(a) in Haryana Registration and Regulation of Societies Act, 2012

[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(4)(a) in Haryana Registration and Regulation of Societies Act, 2012

(a)on application, be defrayed by the applicants thereof or out of the assets of the Society or by the members of the Society, in such proportion as the District Registrar may, by order in writing direct; and

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State of Haryana - Subsection

Section 54(4)(a) in Haryana Registration and Regulation of Societies Act, 2012