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[Cites 0, Cited by 0] [Section 76B] [Entire Act]

State of Haryana - Subsection

Section 76B(h) in Haryana Co-operative Societies Rules, 1989

(h)The lessee shall not be permitted to sell, sub-let or remove from its original place, any assets without permission of the Registrar by giving full justification for the replacement/removal of any non-productive assets.