Section 4E(2)(b) in The Indian Red Cross Society Act, 1920

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Union of India - Subsection

Section 4E(2)(b) in The Indian Red Cross Society Act, 1920

(b)all the powers, functions and duties which may, under the provisions of this Act or the rules made thereunder, be exercised or discharged by or on behalf of the Managing Body shall, until the Managing Body is reconstituted, be exercised and discharged by such person or body of persons as the President may appoint in this behalf.

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Union of India - Subsection

Section 4E(2)(b) in The Indian Red Cross Society Act, 1920