Section 3(2) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
(2)Notwithstanding anything to the contrary contained in the Punjab Co- operative Societies Act, 1961, or any other law for the time being in force no charge in respect of financial assistance extended by a co-operative society to an agriculturist shall have priority over a charge on the crops raised by him, standing or otherwise, or any other movable property in respect of any financial assistance given to him by a bank:[Provided that the financial assistance made by the bank is prior in point of time to that of the financial assistance extended by the cooperative society.] [Substituted by Haryana Act 17 of 1978.]
