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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(1) in Himachal Pradesh Societies Registration Act, 2006

(1)The Registrar may, on his own motion or on an application made under sub-section(2), either by himself or by a person authorized by him, by order in writing, hold an enquiry into the constitution, working and financial conditions of a Society.