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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)The Registrar General, Registrar or District Registrar may, by written order, require any Society to furnish in writing such information or document or explanation as prescribed in the order within such time, not being less than two weeks from the date of receipt of such order.