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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)A Society may, by a special resolution, amend the provisions of its Memorandum with respect to,
(i)change in the name of Society; or
(ii)change in the aims and objects of the Society, as permissible under the Act.