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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Haryana - Subsection

Section 69(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)The Government may, after giving a show cause notice and for reasons to be recorded in writing, order dissolution of a Society with effect from such date, as may be specified in the order.