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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(5) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(5)After scrutiny of application, if the Registrar finds the,application to be incomplete, or not in accordance with the provisions of the Ordinance, he shall inform the applicant Association through a notice about such infirmities and require it to remedy the objections within fifteen days.