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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(d)"Decree'' means any decision, award or order referred to in section 110 of the Act:
(dd)[ "Family" means a person concerned, spouse, un-married son, un- married daughter and dependent un-married brother and sister; ] [Inserted by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.]