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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)Every Society shall prescribe in its Bye-laws the composition of its General Body, its powers, functions and duties, the periodicity of and the quorum for the meetings, the manner of recording of its proceedings and all other matters relating to the affairs of the General Body.