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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Haryana - Subsection

Section 82(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)All fees and penalties payable under the provisions of the Act, if not paid, shall be recoverable as arrears of land revenue. The amount so collected shall be credited to the consolidated fund of the State.