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State of Haryana - Section

Section 15 in Haryana Registration and Regulation of Societies Act, 2012

15. Different fees for different types of members.

- A Society may prescribe different fees for different types of membership in its Bye-laws, alongwith annual subscription fee and the member shall enjoy such type of membership, as long as, he is not in arrears of payment of any such fee or annual subscription for the period, as may be prescribed.