Section 62(3) in Haryana Registration and Regulation of Societies Act, 2012
(3)If any dispute arises amongst the members of the Society, the Governing Body, or the special committee, as the case may be, regarding the winding up of the affairs of the Society, it shall be referred to the District Registrar for such directions, as he may consider appropriate:Provided that the special resolution for dissolution of the Society shall not be deemed to be a matter in dispute.
