Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)A Society may change its name after getting the proposed new name approved from the District Registrar in the manner prescribed. After approval of name, the person authorised by the Society shall submit an application for change of name alongwith the prescribed fee and a copy of the special resolution to the District Registrar.