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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2)(ii) in Haryana Co-operative Societies Act, 1984

(ii)the Registrar has considered all objections or suggestions received from such societies or members of creditors thereof, and has made such modifications in the proposed order as he may deem proper;