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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(8) in Haryana Registration and Regulation of Societies Act, 2012

(8)A person holding an inquiry may, if in his opinion it is necessary for the purpose of inquiry, seize any or all the documents:Provided that any person from whose custody such documents are seized shall be entitled to a receipt thereof and make copies thereof.