Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 34] [Entire Act] State of Haryana - Subsection Section 34(4) in Haryana Co-operative Societies Act, 1984 (4)Before taking any action under sub section (1) in respect of a co- operative society, the Registrar shall consult the financing institution to which it is indebted.
