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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(2) in Haryana Registration and Regulation of Societies Act, 2012

(2)A clear notice of three days of every such meeting shall be given by the Secretary of the Governing Body to the office bearers before the date appointed for the meeting. However, the Governing Body may meet at shorter notice, wherever so required, with the consent of at least fifty percent of its members.