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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Haryana - Subsection

Section 107(2)(b) in Haryana Co-operative Societies Act, 1984

(b)to determine from time to time the contribution (including debts due and costs of liquidation) to be made or remaining to be made by the members or past member or by the estates of nominees, heirs or legal representatives of deceased members or by any officer or former officers, to the assets of the society;