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[Cites 0, Cited by 4] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(5) in Haryana Registration and Regulation of Societies Act, 2012

(5)The constitution of the Governing Body, appointed or elected for the first time or thereafter, shall be valid only upon approval thereof by the District Registrar and its tenure shall commence from the date of its approval.