Section 4 in Haryana Registration and Regulation of Societies Rules, 2012
4. Application for registration of a Society.
- An application for the registration of a Society under sub section (2) of section 8 of the Act shall be made to the District Registrar concerned in Form-II alongwith the documents specified therein and shall be accompanied by the fee set out in the Schedule of Fees as given at Appendix-1.
