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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Haryana - Subsection

Section 65(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)The records of accounts shall be maintained for a period of three years from the date of dissolution. In case any matter pertaining to any such Society is pending before any court, such records shall be maintained till the final disposal by the competent court.Chapter-XIV Special Provisions in Respect of State-Aided Societies