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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(8) in Haryana Registration and Regulation of Societies Act, 2012

(8)The District Registrar, on being satisfied that the Society at the time of its suspension, was carrying on business or operations or otherwise and it is just and equitable that the name of the Society be restored to the register, may revoke the suspension.