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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(3) in Haryana Registration and Regulation of Societies Rules, 2012

(3)The remuneration or the honorarium, as the case may be, shall be determined by a Committee comprising of the following;-
(i)Deputy Commissioner of the concerned district as Chairman;
(ii)Sub-divisional Magistrate as Member;
(iii)District Registrar, as the Member-Secretary.