Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Haryana - Subsection Section 44(7) in Haryana Registration and Regulation of Societies Act, 2012 (7)The Registrar shall take appropriate action on the recommendations of the District Registrar within a period of fifteen working days of the receipt of information.
