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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013

(2)If the Registrar finds that the requirement of sub section (1) is not satisfied, he shall, after giving a fifteen days notice to the applicant and an opportunity of being heard pass appropriate order either allowing or refusing registration as the case may be.