Section 84 in Haryana Co-operative Societies Rules, 1989
84. Power to appoint guardian for minors etc.
- Section 131(2)(xix). - The Registrar or the arbitrator, as the case may be, shall have power to appoint or remove guardian for the party to the dispute who is a minor or who, by reasons of unsoundness mind or mental infirmity, is incapable of protecting his interest.
