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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(4) in Himachal Pradesh Societies Registration Act, 2006

(4)When an enquiry is made under this section, the Registrar shall communicate the outcome of the enquiry to the Society and may issue appropriate directions to the Society, which shall be binding on all parties concerned.