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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(4) in Haryana Registration and Regulation of Societies Act, 2012

(4)Where a retired person is appointed as the Administrator, the Registrar General may also fix the honorarium or remuneration to be paid to the Administrator during the course of his appointment at the prescribed rates and direct such expenditure to be defrayed out of the funds of the Society.