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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The Calcutta Sports Act, 1955

(2)Subject to such exemptions from payment of fees as may be allowed in accordance with such rules as may be prescribed in this behalf, no person, whether a member of an affiliated sports organization or not, shall be admitted to membership of the Association unless he has paid the fee prescribed for membership of the Association :Provided that in the case of a member of an affiliated sports organization who has paid to his organization the full fee for membership of such organization,
(i)if such fee is not less than the fee prescribed for membership of the Association, such member shall not be required to pay any fee for being admitted to membership of the Association;
(ii)if such fee is less than the fee prescribed for membership of the Association, such member shall be required to pay only the difference between the fees for being admitted to membership of the Association.