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[Cites 0, Cited by 2] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)Elections shall be first held for the constitution of the Collegium from within the electoral colleges determined therefor, wherever applicable, and thereafter for the Governing Body by the Collegium.