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9. Affiliation of other Societies. The Managing Body may also affiliate to the Society any other society or body 12[whether constituted in India or in any other country] having all or any of the objects and purposes referred to in section 7, and may provide for the allocation and distribution of funds, through such society or body, to or for any such objects or purposes. 1. Section 8 was renumbered as sub-section (1) of that section by Act 17 of 1937, s. 2. 2. Subs. by the A. O.1950, as amended by the Adaptation of Laws (Third Amendment) Order, 1951, for "any of the Provinces, States and other parts of India and Pakistan". 3. The words "or in any part of Pakistan" omitted by Act 22 of 1956, s. 4. 4. Ins. by s. 4, ibid. 5. Sub-sections (2) to (4) added by Act 17 of 1937, s. 2. 6. Subs. by the A. O. 1948, for "G. G. in C." 7. Subs. by the A. O. 1950 as amended by the Adaptation of Laws (Third Amendment) Order, 1951, for "any Province, State or other part of India". 8. The words "or Pakistan" omitted by Act 22 of 1956, s. 4. Earlier inserted by the A.O. 1948, 9. Subs. by Act 22 of 1956, s. 4, for "third column". 10. Subs. by the A. O. 1950, for "the Provinces, States and other part of India and Pakistan". 11. The words "or any part of Pakistan" omitted by Act 22 of 1956, s. 4. 12. Ins. by s. 5, ibid.    |
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