Section 9(3) in Haryana Registration and Regulation of Societies Rules, 2012
(3)The District Registrar of the district to which the registered office of the Society has been resolved to be shifted shall, on receipt of the document file of the Society from his counterpart, take on record the said documents and issue a fresh certification of registration to the Society within a period of thirty days from the date of receipt of documents while retaining the year of its registration intact as per the format in Form VIII-C.
