Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Haryana - Subsection Section 33(3) in Haryana Co-operative Societies Act, 1984 (3)The Registrar may fix such remuneration for the administrators as he may think fit. Such remuneration shall be paid out of the funds of the society.
