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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Haryana - Subsection

Section 63(3) in Haryana Co-operative Societies Act, 1984

(3)A co-operative society may issue non-convertible debentures or other instruments subject to the provisions of any law for the time being in force to raise resources for the fulfillment of its objects to the extent of twenty-five per cent of its paid up share capital.