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State of Haryana - Section

Section 67 in Haryana Registration and Regulation of Societies Act, 2012

67. Powers of the Government to issue directions.

- The Government shall have the powers to issue such directions to a State Aided Society, as may be considered expedient from time to time, with regard to the management of its affairs, membership, elections, financial management, audit and submission of documents on their working to the District Registrar or the Registrar.