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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(a) in Haryana Co-operative Societies Act, 1984

(a)all moneys due under the mortgage or charge shall, in the absence or any specific direction to the contrary issued by the other society or the trustee and communicated to the member, be payable to the socieity which has advanced loan to the member and such payment shall be as valid as if the mortgage and charge had not been so transferred; and