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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in Haryana Registration and Regulation of Societies Rules, 2012

(2)On receipt of any money, in cash or by cheque or any other instrument, a receipt recording the purpose of such receipt (e.g. membership fee or annual subscription or donation etc.) shall be prepared by the Society immediately and delivered to the payer.