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State of Himachal Pradesh - Section

Section 27 in Himachal Pradesh Societies Registration Act, 2006

27. Property of Society, how vested.

- The property, moveable or immoveable, belonging to a Society registered under this Act, shall be deemed to be vested in the General body of such Society and in all proceedings, civil or criminal, may be described as the property of the General body of such Society by their proper title.