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

State of Haryana - Subsection

Section 56(3) in Haryana Registration and Regulation of Societies Act, 2012

(3)The Administrator shall be a Class-I officer or of equivalent rank in the Service of the Government or any statutory authority or such person who may have retired from a ClassI or equivalent position from the State or the Central Government or a statutory authority.