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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(3) in Haryana Registration and Regulation of Societies Act, 2012

(3)Where any assets are placed at the disposal of the District Collector, he may either direct the transfer thereof to a Society in operation with identical aims and objects or use such assets preferably for the same purpose or for any other public purpose.