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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(8) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(8)The Ad-hoc Executive Committee shall, immediately after its appointment, call an Extraordinary General Meeting and get amended bye-laws approved within thirty days of taking charge and apply for registration in accordance with the provisions of the Ordinance.