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State of Himachal Pradesh - Section

Section 28 in Himachal Pradesh Societies Registration Act, 2006

28. Restriction on transfer of property.

- No immovable property shall be acquired or transferred by way of sale, gift or otherwise by the Society without the previous approval of its general body:Provided that information relating to all such transactions of property shall also be passed on and got recorded with the Registrar within a period of fifteen days.