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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(iv) in Haryana Registration and Regulation of Societies Rules, 2012

(iv)after completing the process under sub-clause (i) above and with a view to informing the left out members, he shall cause another public notice to be issued, which shall be a second opportunity, calling upon all the left out members to appear before him as per the schedule indicated therein;