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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(3) in Haryana Co-operative Societies Act, 1984

(3)Where a difference of opinion in respect of any matter arises between any member nominated by the Government or the Managing Director appointed under Section 31 and other members thereof the matter shall be referred by the society to the Government whose decision thereon shall be final and deemed to be a decision taken by the committee.