Section 3(3) in Haryana Registration and Regulation of Societies Rules, 2012
(3)The name approved by the District Registrar shall remain valid for a period of one hundred eighty days from the date of issue of letter of approval and the applicant shall be required to register the Society under the said name within such period. In case the Society is not registered under the approved name within the stipulated period, the approval shall lapse.
