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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(1) in Haryana Co-operative Societies Act, 1984

(1)The Registrar may require an apex society to constitute a common cadre of all or a specific class of employees in the service of that society or in the services of the central societies which are members of the apex society, or of the service of the primary societies which are members of the apex society or the aforesaid central societies.