Section 29(1)(a) in Haryana Co-operative Societies Act, 1984

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

(a)where the Government has -

(i)subscribed to the share capital of a co-operative society ; or

(ii)guaranteed the principal and interest in respect of debentures issued by the society; or

(iii)guaranteed the principal and interest in respect of loans and advances to the society; or

(iv)assisted the society with loans and grants;

Legal Document View