Section 13 in Haryana Registration and Regulation of Societies Rules, 2012
13. Filing of list of members.
- Every Society shall file an updated list of members with the District Registrar, separately showing inclusions and deletions, if any, during the preceding financial year in Form-XV within sixty days of the close of the financial year in compliance of the provisions contained in sub-section (3) of section 18 of the Act, in physical or electronic mode.
