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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in Haryana Co-operative Societies Act, 1984

(2)The Government may by general or special order, confer on any person appointed to assist the Registrar [***] [Words 'all or' omitted by Haryana Act No. 19 of 2006.] any of the powers of the Registrar under this Act and the rules.