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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(6) in Haryana Registration and Regulation of Societies Rules, 2012

(6)In case the amalgamating Societies are registered with different District Registrars, the newly amalgamated Society shall be registered by the District Registrar where the Society resolves to maintain its registered office.