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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2) in The Haryana Sports Council Act, 2016

(2)All assets and rights of whatever kind used, enjoyed or possessed by and all interests of whatever kind owned by or vested in or held by the existing District Sports Council shall subject to such directions, as may be issued by the State Government in this behalf, vest in the concerned District Sports Council.