Section 59(1)(iii) in Haryana Registration and Regulation of Societies Act, 2012

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State of Haryana - Subsection

Section 59(1)(iii) in Haryana Registration and Regulation of Societies Act, 2012

(iii)that the business of any such Society is conducted fraudulently or not in accordance with its Bye-laws or the aims and objects specified in its Memorandum; or

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State of Haryana - Subsection

Section 59(1)(iii) in Haryana Registration and Regulation of Societies Act, 2012