Section 4E(1)(b) in The Indian Red Cross Society Act, 1920

[Cites 0, Cited by 0] [Section 4E(1)] [Section 4E] [Entire Act]

Union of India - Subsection

Section 4E(1)(b) in The Indian Red Cross Society Act, 1920

(b)that the Managing Body is acting in a manner which is prejudicial to carrying out the objectives of the Society, the President array, by order in writing, supersede the Managing Body for such period, not exceeding six months, as may be specified in the order:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4E(1)(b) in The Indian Red Cross Society Act, 1920