Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Haryana - Subsection Section 22(1) in Haryana Registration and Regulation of Societies Rules, 2012 (1)Every entry in the books of account required to be kept in terms of section 47 of the Act shall be made as and when any transaction takes place.
