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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(v) in Haryana Registration and Regulation of Societies Act, 2012

(v)due date means and refers to the date on which the term of a Collegium or Governing Body of a Society expires and by which the elections of the successor body should be completed;