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

State of Rajasthan - Subsection

Section 6(4) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(4)If the Registrar finds that the bye-laws have not been amended in accordance with the provisions of the Ordinance, he may reject the amendment(s) and take action in accordance with the provisions of the Ordinance.Chapter-III Constitution and Bye-laws