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[Cites 0, Cited by 1] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)An application or reference to the Registrar General, Registrar or District Registrar under sub-section (1) shall be supported by such evidence, as he may require for the purpose of showing that the applicant has good reason for applying for an inquiry.