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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004

(3)Subject to the provisions of sub-section (4), every amendment in the bye-laws shall be passed by a Special Resolution and shall be approved and registered by the Registrar under the provisions of this Ordinance.