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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(4)(ii) in Haryana Registration and Regulation of Societies Act, 2012

(ii)where the immoveable asset has been sold or transferred at an undervalued price, recover the difference assessed on the basis of Collector rates from the erring office bearer and deposit the same in the Societys account;