Section 70 in Haryana Co-operative Societies Rules, 1989
70. Receipt for payment of arrears.
- Section 76(1). - Every person making a payment towards any money due, for the recovery of which an application has been made under these rules, shall be entitled to a receipt for the amount to be signed by the distrainer or the sale officer, as the case may be. Such receipt shall state the name and address of the person making the payment and the subject matter in respect of which the payment is made.
