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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Haryana - Subsection

Section 131(2)(i) in Haryana Co-operative Societies Act, 1984

(i)the maximum number of shares or portion of the capital of a co- operative society which may, subject to the provisions of Section 6, be held by a member;