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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(11) in Haryana Registration and Regulation of Societies Act, 2012

(11)If no representation against the suspension order is received within a period of three months from the date of suspension of registration, the District Registrar may, unless contrary is shown, strike off the name of the Society from the register and cancel its registration.