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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(6) in Haryana Co-operative Societies Act, 1984

(6)A resolution passed by a co-operative society under this section shall not take effect until -
(a)the assent thereto of all the members and creditors has been obtained, or
(b)all claims of members and creditors who exercise the option referred to in sub section (4) within the period specified therein, have been met in full.