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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Haryana - Subsection

Section 131(2)(xxv) in Haryana Co-operative Societies Act, 1984

(xxv)the conditions under which profits may be distributed to the members of a co-operative society with unlimited liability and the maximum rate of dividend which may be paid by co-operative societies;