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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)The Government may, prescribe the procedure for hearing and deciding of doubts or disputes in respect of such elections and make provision in respect of any other matter relating to such elections, for which insufficient provision exists in the Act or in the rules framed thereunder.