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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(4) in Haryana Co-operative Societies Act, 1984

(4)[ Notwithstanding anything contained in sub-section (1) of this section, the Co-operative Credit Structure may take appropriate decisions regarding its loan policies including individual loan decisions to its members, keeping in view the interests of the society and its members.] [Added by Haryana Act No. 18 of 2007.]