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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Haryana - Subsection

Section 92(2) in Haryana Co-operative Societies Act, 1984

(2)[ Each apex society shall credit to the rehabilitation fund all moneys received by it on account of repayment of loans advanced out of rehabilitation fund.] [Substituted by Act No. 14 of 1986.]