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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(4) in Haryana Co-operative Societies Rules, 1989

(4)When a member of a co-operative society nominates more than one person, he shall, as far as practicable specify the amount to be paid or transferred to such nominee in terms of whole share and the interest accruing therein.