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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(4)(iii) in Haryana Registration and Regulation of Societies Act, 2012

(iii)where the immoveable asset has been disposed of without the permission as required under sub-section (1) or without complying with the conditions applicable, recover the amount, alongwith any additional amount as assessed on the basis of Collector rates, from the concerned office bearer and deposit the same with the allotting authority;