Section 114(2)(c) in Haryana Co-operative Societies Act, 1984

[Cites 0, Cited by 3] [Section 114(2)] [Section 114] [Entire Act]

State of Haryana - Subsection

Section 114(2)(c) in Haryana Co-operative Societies Act, 1984

(c)[ if the decision or order was made by the Additional Registrar or Registrar or any person upon whom the powers of the Registrar were conferred under sub-section (2) of Section 3 of this Act and not covered under clauses (a) and (b) above, to the Government; and] [Substituted by Haryana Act No. 19 of 2006.]

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State of Haryana - Subsection

Section 114(2)(c) in Haryana Co-operative Societies Act, 1984