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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(4) in Himachal Pradesh Societies Registration Act, 2006

(4)Where an amendment is registered under sub-section (2), the Registrar shall issue to the Society, on payment of such fee as may be prescribed, a copy of the amendment certified by him which shall be conclusive evidence that the same is duly registered.