Legal Document View

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
[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(1)(a) in Himachal Pradesh Societies Registration Act, 2006

(a)persistently makes default or is negligent in the performance of the duties imposed on it by or under this Act, regulations or bye-laws of the Society or by any lawful order passed by the State Government or Registrar, or is unwilling to perform such duties; or