Section 24(1)(c) in The Societies Registration Act, 1860

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1)(c) in The Societies Registration Act, 1860

(c)that the result of the election insofar as it concerns to such office-bearer has been materially affected by the improper acceptance of any nomination or by the improper reception, refusal or rejection of any vote or the reception of any vote which is void or by any non-compliance with the provisions of any rules of the society.

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State of Haryana - Subsection

Section 24(1)(c) in The Societies Registration Act, 1860