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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)Where a change in name is directed by the Registrar, the Society which was registered first may be allowed to retain the name and those registered subsequently shall be required to change their names within such period, as may be specified by the Registrar.