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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2) in Himachal Pradesh Societies Registration Act, 2006

(2)The State Government may, by like notification, appoint persons to be called Additional, Joint, Deputy and Assistant Registrars of Societies for such areas as may be specified in the notification and empower them to exercise powers and to perform duties under all or any of the provisions of this Act as may be specified in the notification.Chapter - III Registration