Section 91 in Haryana Registration and Regulation of Societies Act, 2012
91. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of the Act in the first three years from the date of commencement of the Act, the Government may, by order published in the Official Gazette, make such provision or give such directions not inconsistent with the provisions of the Act, as appears necessary or expedient for removing such difficulty.
