Section 87(3) in Haryana Co-operative Societies Act, 1984
(3)[ There shall be no compulsion on Co-operative Credit Structure for contribution to any funds other than those required for improving the net worth/owned funds of a co-operative society :Provided that the Registrar shall lay guidelines in consultation with the National Bank regarding payment of dividend.] [Added by Haryana Act No. 18 of 2007.]
