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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Haryana - Subsection

Section 62(4) in Haryana Registration and Regulation of Societies Act, 2012

(4)If the Central Government or Government or any of its instrumentalities is a member of or a contributory to or otherwise interested in any Society, such Society shall not be dissolved without the consent of the Central Government or Government, as the case may be.