Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Haryana - Subsection Section 89(2) in Haryana Registration and Regulation of Societies Act, 2012 (2)No order of the Government, Registrar General, Registrar or District Registrar made under or in pursuance of the Act shall be called in question in any court.
