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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(1)(iv) in Haryana Registration and Regulation of Societies Act, 2012

(iv)that it is carrying on any unlawful activity or allowing unlawful activity to be carried on in the premises under its control, order an inquiry to be conducted by the District Registrar or any other officer authorized by him.