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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in Rajasthan Societies Registration Act, 1958

(2)In the case of any such society, if no governing body thereof shall have been constituted on the establishment of the society, it shall be competent for the members thereof, upon due notice, to create a governing body to act for the society thenceforth.