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State of Haryana - Section

Section 43 in Haryana Registration and Regulation of Societies Act, 2012

43. Terms of gift.

- Where a Society accepts a gift or donation of money or property of any other kind from any person or institution for a specific purpose, it shall use the money or such property gifted or donated or any part thereof only for the purpose for which it has been so gifted or donated and for no other purpose.