Section 60 in Haryana Registration and Regulation of Societies Act, 2012
60. Effect of cancellation.
- When the registration of a Society is cancelled, the Society shall forthwith cease to carry on its business, except in so far as it may be required for the beneficial winding-up of its affairs, for which purpose it shall pass a special resolution and dissolve itself in the manner as provided in the Act:Provided that the liability of office bearer shall continue and may be enforced as if the registration of Society has not been cancelled.
