Section 58 in Haryana Registration and Regulation of Societies Act, 2012
58. Cancellation of Registration of a Society with no assets and liabilities.
- A Society, which has no assets or liabilities to its account and is not desirous of carrying on with its business or operations, may, after passing a special resolution, apply for cancellation of its registration to the District Registrar and the District Registrar shall, after giving a public notice of not less than ninety days inviting objections, strike out its name from the register of Societies, after considering objections, if any.
