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

Union of India - Subsection

Section 3(c) in Asiatic Society Act, 1984

(c)"regulations" includes any rule or regulation ( by whatever name called ) which the Society is competent to make in the exercise of the powers conferred on it under the West Bengal Societies Registration Act, 1961, but shall not include any bye-laws or standing orders made under the regulations for the conduct of its day-to-day administration (West Bengal Act XXVI, 1961);