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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1) in Himachal Pradesh Societies Registration Act, 2006

(1)The Governing body or any officer of the registered Society authorized in this behalf by its bye-laws, may bring or defend cause to be brought or defended any action or other legal proceeding touching or concerning any property, right or claim of the registered Society and may sue or be sued in respect of any such property, right or claim.