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[Cites 0, Cited by 1] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(5) in Haryana Registration and Regulation of Societies Act, 2012

(5)The Administrator may be appointed under sub-section (3) above for a period which shall not exceed one year in the first instance but whose term may be extended for such further period, as considered necessary, subject to the same not exceeding three years in total.