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

State of Haryana - Subsection

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

(iii)every member or creditor of each of the societies to be amalgamated, who has objected to the scheme of amalgamation, shall be entitled to receive within the period specified in the order of amalgamation his share or interest if he be a member, and the amount in satisfaction of his dues if he be a creditor;