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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(h)``co-operative society with unlimited liability'' means a co- operative society, the liability of whose members is unlimited for the purpose of contributing jointly and severally to any deficiency in the assets of the society in the event of its being, wound up;
(ha)[ "delegate" means a person elected by a group of members to represent them on the general body of the society in accordance with its bye- laws;] [Added by Haryana Act No. 19 of 2006.]