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[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

State of Haryana - Subsection

Section 92(3)(ii) in Haryana Registration and Regulation of Societies Act, 2012

(ii)any officer elected or appointed to and holding office immediately before the commencement of the Act shall continue to hold such office until the expiry of his term of office or until such office is lawfully terminated;