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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(i) in Haryana Registration and Regulation of Societies Rules, 2012

(i)in case the number of members is less then one thousand, cause individual notices to be sent to such members by registered post at the address contained in the register of members maintained by the Society in the first instance calling upon them to appear before him along with supporting identity documents as per the schedule (date and time) as may be indicated in such notice;