Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67] [Entire Act] State of Haryana - Subsection Section 67(2) in Haryana Co-operative Societies Act, 1984 (2)The mortgages, charges and other assets transferred to the borrowing society shall vest in the trustee from the date of transfer.
