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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(13) in Haryana Registration and Regulation of Societies Act, 2012

(13)The returning officer and/or the observer, wherever appointed, shall complete the process of elections, and submit a report thereof to the District Registrar, whereupon the duly elected Governing Body shall be placed in charge of the affairs of the Society and the appointment of any adhoc Committee or the Administrator shall cease to continue forthwith.