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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(a) in Haryana Co-operative Societies Act, 1984

(a)a co-operative society which is a member of another co-operative society may, subject to the rules, appoint one of its committee members through a resolution of its committee to vote on its behalf in the affairs of the other society.