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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2)(k) in The Societies Registration Act, 1860

(k)providing for any other matter for which there is no provision or insufficient provision exists in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of this Act.