Section 105(6) in Haryana Co-operative Societies Act, 1984
(6)Before taking action under sub-section (1) or sub-section (2) except where the society is brought under winding up process on application of members, the Registrar shall issue a notice to the concerned society and the financing institution, if any, and give a reasonable opportunity to show cause as to why the society be not brought under winding up process.] [Added by Haryana Act No. 19 of 2006.]
