Section 52 in Haryana Registration and Regulation of Societies Act, 2012
52. Powers to call for information or explanation.
(1)The Registrar General, Registrar or District Registrar may, by written order, require any Society to furnish in writing such information or document or explanation as prescribed in the order within such time, not being less than two weeks from the date of receipt of such order.(2)On receipt of the order, it shall be the duty of the Society to furnish such information or documents or explanation.
