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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)The office-bearers shall exercise their powers strictly in accordance with the provisions contained in the Bye-laws and any powers exercised in excess of the authorisation under the Bye-laws shall render such decisions non-est.