Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Haryana - Subsection Section 57(9) in Haryana Registration and Regulation of Societies Act, 2012 (9)The Society whose registration is restored shall be deemed to have continued in existence as if its registration had not been suspended.
