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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005

(2)If the Registrar finds that the requirement of sub-section (1) is not satisfied, he may, after giving a fifteen days' notice to the applicant and an opportunity of being heard, pass appropriate order.