Section 29(1) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
(1)Notwithstanding anything contained in this Act, an Association undertaking games or sports activities at State or District Level and is already registered under the Societies Registration Act, 1860 (Act 21 of 1860) shall be entitled to opt to be registered and recognized under this Act, and to receive a certificate thereof on application to the Registrar, and within thirty days from the date of commencement of this Act shall amend its by-laws to bring it in conformity with the provisions of this Act to the satisfaction of the Registrar, and submit all the documents specified in Schedule 'A' of this Act.
