Section 2(1)(e) in Haryana Co-operative Societies Act, 1984

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State of Haryana - Subsection

Section 2(1)(e) in Haryana Co-operative Societies Act, 1984

(e)``committee'' means the governing body of a co-operative society, by whatever name called, to which the management of the affairs of the society is entrusted;

(ea)[ "co-operative bank" means a co-operative society which undertakes banking business; [Added by Haryana Act No. 19 of 2006.]

(eaa)[ ``Co-operative Credit Structure'' means the Haryana State Co- operative Apex Bank Limited, Central Co-operative Banks, Primary Agriculture Co-operative Societies, Farmers Service Societies, the Haryana State Co- operative Agriculture and Rural Development Bank and the Primary Co-operative Agriculture and Rural Development Banks;]

(eb)"co-operative principles" means the co-operative principles specified in the Schedule;]

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State of Haryana - Subsection

Section 2(1)(e) in Haryana Co-operative Societies Act, 1984