Section 3A in The Societies Registration Act, 1860
3A. [ Refusal of registration. [Added by Haryana Act No. 14 of 2007.]
(1)The Registrar may, in his discretion, issue public notice or issue notice to such persons as he thinks fit inviting objections, if any, against the proposed registration and consider all objections that may be received by him before registering the society.(2)Notwithstanding anything contained in Section 3, the Registrar shall refuse to register a society, if after giving it an opportunity of showing cause against such refusal, he is satisfied that -(a)the name of the society is identical with that of any other society previously registered under this Act;(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;(c)any one or more of the objects of the society sought to be registered is not an object mentioned in Sections 1 and 20; or(d)its objects are contrary to any other law for the time being in force or contrary to public policy.]
