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[Cites 0, Cited by 7] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)An appeal against any orders passed by the District Registrar shall lie with the Registrar and the appeal against the orders passed by the Registrar shall lie with the Registrar General. The orders passed by the Registrar General in any such appeal shall be final and no further appeal shall be competent against his orders.