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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(3)If the inquiry cannot be completed within the time specified in the order referred to in sub-rule (1), the person conducting the enquiry shall submit an interim report stating the reasons for failure to complete the enquiry and the Registrar, if he is satisfied, grant such an extension of time for completion of the inquiry, as he may deem necessary; or he may withdraw the inquiry from the officer to whom it is entrusted and hold the enquiry either himself or entrust it to such other person as he deems fit.