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[Cites 0, Cited by 1] [Section 32(6)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(6)(i) in Haryana Registration and Regulation of Societies Act, 2012

(i)such adhoc body or the Administrator shall take steps to hold the elections of the Governing Body, if its membership is within the specified numbers;