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State of Haryana - Section

Section 103 in Haryana Co-operative Societies Rules, 1989

103. Manner and service of notice.

- The notice under rule 102 shall indicate the substance of the demand or debt due to the co-operative society and shall be served n the manner laid down for the service of summons. No order under rule 102 shall be made until a period of thirty days has expired from the date of service of notice.