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[Cites 0, Cited by 1] [Section 68] [Entire Act]

State of Haryana - Subsection

Section 68(3) in Haryana Registration and Regulation of Societies Act, 2012

(3)The Administrator so appointed shall, before the expiry of his term, make efforts to arrange for the constitution of the Collegium, if applicable and the Governing Body, as the case may be, in accordance with the Bye-laws, provisions of the Act and the rules made thereunder.