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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(1)(c) in Haryana Registration and Regulation of Societies Act, 2012

(c)any other immoveable property acquired by the Society from out of its own resources or funds or borrowings, with the prior permission of the General Body or the Collegium, as the case may be, through a special resolution.