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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(d) in Haryana Co-operative Societies Act, 1984

(d)[ such class or classes of persons or association of persons, corporate bodies, firms or joint stock companies, as provided in the bye-laws of the society.] [Added by Act No. 15 of 1990 later substituted by Haryana Act No. 19 of 2006.]