Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1) in Haryana Registration and Regulation of Societies Rules, 2012

(1)Any amendment in the Memorandum and the Bye laws resolved by the Society shall be filed in the office of the District Registrar in terms of sub-section (3) of section 26 in Form-XVI alongwith the fee mentioned in Appendix 1 prescribed fee and certified copy of the Special Resolution.