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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2)(iv) in Haryana Co-operative Societies Act, 1984

(iv)the order referred to in sub section (1) may contain such incidental, consequential and supplemental provisions as may, in the opinion of the Registrar, be necessary to give effect to the amalgamation.