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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Haryana - Subsection

Section 68(4) in Haryana Registration and Regulation of Societies Act, 2012

(4)The Registrar General may fix the honorarium or remuneration payable to the Administrator or the member of the committee with the approval of the Government and direct such expenditure to be defrayed out of the funds of the Society.