Section 45(3) in Himachal Pradesh Societies Registration Act, 2006
(3)If on an enquiry under sub-section (2), the Registrar is satisfied that any such Society has been carrying on any unlawful activity or has allowed any unlawful activity to be carried on within any premises under the control of the Society, he shall, after giving reasonable notice to the Society to show cause why the registration of the Society should not be cancelled and after considering the representations, if any, made on behalf of the Society, by order, cancel the registration of the Society and shall communicate the order of cancellation forthwith to the registered Society.Explanation. - For the purpose of this section, an activity shall be deemed to be unlawful if such activity is an offence punishable under any provision of law for the time being in force.
