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

State of Haryana - Subsection

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

(ii)prepare and submit a scheme for determination of the electoral colleges and constitution of a Collegium or determination of the number of members under sub-section (1) above, to the District Registrar, who shall examine the same and cause a meeting of the members of the Society convened and place the same for consideration of the proposed scheme, with or without any modifications.