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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(9) in The Haryana Sports Council Act, 2016

(9)Any application received under sub-section (8) shall be considered by the concerned sports council and if satisfied that the conditions required for such registration have been complied with, such sports club shall be registered or otherwise the fact of refusal of the application shall be intimated to the applicant.