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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(1)(i) in Haryana Registration and Regulation of Societies Act, 2012

(i)direct the Society to complete the process of its dissolution i.e. pass a special resolution, collect all its receivables, and settle all its liabilities, provide the details of any of its assets left over after settlement of the liabilities, and submit a proposal for transfer of its left over assets to any other Society in existence with identical aims and objects;