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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Haryana - Subsection

Section 74(2) in Haryana Co-operative Societies Rules, 1989

(2)The reserve fund shall be indivisible and no member shall be entitled to claim a specified share in it:Provided that in exceptional circumstances and with the prior approval of the Registrar, the reserve fund may be utilised in meeting losses to the society.