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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in Haryana Registration and Regulation of Societies Rules, 2012

(1)The information pertaining to change of registered office of a Society shall be filed with the District Registrar in Form-VIII alongwith a certified copy of the resolution of the Governing Body, certificate of registration in original, alongwith fee mentioned in Appendix 1 within a period of thirty days of the date of such change.