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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(2) in Haryana Co-operative Societies Act, 1984

(2)If the Registrar so directs, a copy of the statements referred to in sub- section (1) shall be supplied by a co-operative society to him or cadre society as the case may be by such date as may be specified by him.