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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(3) in Himachal Pradesh Societies Registration Act, 2006

(3)For the purpose of sub-section (1), proper books of accounts shall not be deemed to be kept with respect to the matters specified therein, if they do not give a true and fair view of the state of affairs of the Society and explain its transactions.