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State of Haryana - Section

Section 84 in Haryana Registration and Regulation of Societies Act, 2012

84. E-governance and online transactions.

- The Government may, as soon as possible, introduce e-governance for effective and efficient administration of the provisions of the Act, and upon implementation of such a solution, all or part of the transactions, forms, payments, and other services under the Act, may be administered in the electronic/ online mode.