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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1)(ii) in The Societies Registration Act, 1860

(ii)that the society is not working democratically or the elections have not taken place within the specified time or the elections have taken place fraudulently or against the clauses of memorandum of association;