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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(4)(i) in Haryana Registration and Regulation of Societies Act, 2012

(i)where the amount of consideration is not deposited in the account of the Society within three working days, direct such office bearer to pay interest out of his own pocket at the rate of twenty four percent for the period it remained in his possession but such period shall in no case be more than thirty days;