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State of Haryana - Section

Section 16 in The Societies Registration Act, 1860

16. Governing body defined.

- The governing body of the society shall be the governors, council, directors, [trustee mandal] [Substituted for 'committee, trustees,' by Haryana Act No. 14 of 2007.] or other body to whom by the rules and regulations of the society the management of its affairs is entrusted.