Section 13 in Haryana Registration and Regulation of Societies Act, 2012
13. Change in name on the direction of Registrar.
(1)If a Society is registered under a name which, in the opinion of the Registrar, is identical with or too nearly resembles the name of any other Society or a body corporate which, having been previously registered or incorporated under the Act or any other law for the time being in force, or being deemed to have been registered under the Act continues to exist, he may, by order made in this behalf direct such Society to change its name and amend its Memorandum within such period as the Registrar may allow.(2)Where a change in name is directed by the Registrar, the Society which was registered first may be allowed to retain the name and those registered subsequently shall be required to change their names within such period, as may be specified by the Registrar.(3)A change of name shall not affect the rights and liabilities of the Society or any legal proceedings by or against it.Chapter-V Membership
