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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(5) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(5)The person authorized to conduct the inquiry shall submit his report to the Registrar on all the points mentioned in the order referred to in sub-rule (1). The reports shall contain his findings and the reasons thereof, supported by such documentary or other evidence as recorded or obtained by him during the course of the inquiry.