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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(2) in Haryana Co-operative Societies Act, 1984

(2)The society shall send the declaration in duplicate, to the Sub-Registrar within the local limits of whose jurisdiction the whole or any part of the property mortgage or charged is situated, by registered post, acknowledgment due, and shall retain a copy thereof for its own record.