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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)A Society may sue or be sued in the name of the President, the Secretary or any office-bearer authorised by the Governing Body in this behalf and may bring or defend any action or other legal proceedings touching or concerning any property or any rights or claims of the Society.