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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)The process of elections of the Collegium of a Society shall be commenced, in so far as possible, three months prior to the due date so that the newly elected Governing Body is in place on or before the due date.