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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Haryana - Subsection

Section 75(2) in Haryana Co-operative Societies Rules, 1989

(2)Notwithstanding anything contained in the rules, a guarantee fund shall not be utilised in the business of a society and shall be kept [in any Co-operative Bank.] [Substituted for 'in the State Co-operative Bank' by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.]