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[Cites 0, Cited by 4] [Section 68] [Entire Act]

State of Haryana - Subsection

Section 68(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)The Administrator shall, subject to the overall control of the Registrar General and such directions as may be received from him, have the powers to exercise all or any of the functions of the Governing Body of the Society and take action as may be required for proper management of the Society.