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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Haryana - Subsection

Section 131(2)(xxxvi) in Haryana Co-operative Societies Act, 1984

(xxxvi)the terms and conditions on which the Government may make share capital contribution or give assistance, financial or other, to societies and the terms and conditions on which the Government may guarantee the payment of principal and interest on debentures or bonds issued by societies or loans raised by them;