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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(2) in Haryana Co-operative Societies Rules, 1989

(2)Such lists shall be verified and signed by the Chief Executive Officer of the society by whatsoever name called. Each list shall bear the name and signatures of the custodian of such books, record, security and other properties of the society as may be specified in the bye-laws or may be authorised by the committee.