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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)The Bye-laws shall contain provisions for its office-bearers, namely, the President, Vice-President, Secretary, Joint Secretary, Treasurer etc. and specify their powers, functions and duties, singly or jointly with other members of the Governing Body.