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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Haryana - Subsection

Section 55(ii) in Haryana Registration and Regulation of Societies Act, 2012

(ii)where the irregularities or violations committed by the Society are found to be of procedural nature, which are rectifiable, he shall direct the Society to take recourse to such corrective measures within such time, as he may direct: