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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(f) in Haryana Co-operative Societies Rules, 1989

(f)he has, during a period of 12 months preceding the date of filing of nomination papers remained inactive as member or has been carrying on through agencies other than the co-operative society of which he is a member, the same business as is being carried on by the co-operative society;