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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(3) in Himachal Pradesh Societies Registration Act, 2006

(3)The Registrar shall have power to order that the expenditure incurred in calling a meeting under sub-section (2) shall be paid out of the funds of the Society or by such person or persons who, in the opinion of the Registrar, were responsible for the refusal or failure to convene the meeting.