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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Haryana - Subsection

Section 89(3) in Haryana Co-operative Societies Rules, 1989

(3)The liquidator may at any time, call a meeting of the members or of the creditors or a joint meeting of the members and creditors and such meeting shall be called, held and conducted at such time and place in such manner as the liquidator may deem fit.