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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(9) in Haryana Registration and Regulation of Societies Act, 2012

(9)Where elections of the Governing Body are held by the members of the General Body, without requirement of a Collegium, any challenge to the list of members of the General Body shall be settled by the District Registrar in the same manner, as specified above.