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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(4) in Haryana Co-operative Societies Act, 1984

(4)The administrators shall, subject to the control of the Registrar and to such instructions as he may from time to time give, have powers to exercise all or any of the functions of the committee or of any officer of the society and take all such actions as may be required in the interest of the society.