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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3) in Haryana Registration and Regulation of Societies Rules, 2012

(3)Upon approval of the alternate name, the authorized representative shall file an application for change of name, which shall be allowed by the District Registrar, who shall issue a fresh certificate of registration in Form IX-B.