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

State of Haryana - Subsection

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

(j)``Government'' means government of the State of Haryana;
(ja)[ "interest" means an interest of a member in a society and includes shares, loans, deposits and obligations that arise by virtue of its bye-laws; and are owed by the society to a member;] [Added by Haryana Act No. 19 of 2006.]