Section 91 in Haryana Co-operative Societies Act, 1984
91. [ Creation of rehabilitation funds. [Substituted by Act No. 14 of 1986.]
- Each apex and central society, if required by the Registrar, shall establish a rehabilitation fund out of its profits in the manner specified by the Registrar.(2)A central society which establishes a rehabilitation fund shall transfer it to the apex society of which it is a member.]
