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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Haryana - Subsection

Section 3A(2)(b) in The Societies Registration Act, 1860

(b)the name of the society sought to be registered uses any of the words, namely, 'Union', 'State', 'Land Mortgage', 'Land Development', 'Co-operative', 'Gandhi', 'Reserve Bank' or any words expressing or implying the sanction, approval or patronage of the Central or any State Government or any word which suggests or is calculated to suggest any connection with any local authority or any corporation or body constituted by or under any law for the time being in force or is such as is otherwise likely to deceive the public or the members of any other society previously registered under this Act;