Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 92 in Haryana Co-operative Societies Rules, 1989 92. Deposit of funds by liquidator. - Section 131(2)(xxvii). - All funds in the charge of the liquidator shall be deposited with such institution or person as the Registrar may approve.
