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[Cites 0, Cited by 0] [Section 76B] [Entire Act]

State of Haryana - Subsection

Section 76B(Date) in Haryana Co-operative Societies Rules, 1989

(Date)It is, therefore, desired of you to place this issue before the Committee of your society by convening a meeting of the same and seek its concurrence under intimation to the undersigned. If no reply is received within the stipulated time, the next course of action under the law to transfer the assets and liabilities shall be taken.