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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1)(iv) in The Societies Registration Act, 1860

(iv)that the number of members in a trustee mandal has been purposely kept below seven, the Registrar may recommend to the State Government to appoint an Administrator :