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[Cites 0, Cited by 1] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)In order to secure compliance of the order under sub-section (1), the District Registrar may take or cause to be taken such steps and use or cause to be used such minimum force, including police force, as may be considered necessary.