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[Cites 0, Cited by 3] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(3) in Haryana Registration and Regulation of Societies Act, 2012

(3)The tenure of the Governing Body shall not exceed three years. The matters pertaining to re-election of any office-bearer shall be regulated in accordance with the Bye-laws.