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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(5) in Himachal Pradesh Societies Registration Act, 2006

(5)The Registrar may fix the remuneration payable to the Administrator(s), and the amount of such remuneration and other costs, if any, incurred in the management of the Society shall be payable from the funds of the Society.