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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(4) in Himachal Pradesh Societies Registration Act, 2006

(4)If entries are not made in the register of members within thirty days of admission of a member or cessation of membership, every office bearer in default shall be punishable with fine which may extend to five hundred rupees.