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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(d) in Haryana Co-operative Societies Act, 1984

(d)``central society'' means a co-operative society the primary object of which is to facilitate the working of other co-operative societies which are its members;
(da)[ "certified copy" means a copy of an entry in the books of society together with a certificate written at the foot of such copy that it is a true copy of such entry, that such entry is contained in one of the books of the society and was made on usual and ordinary course of business and that book is still in the custody of the society. Such certificate shall be signed by the Chief Executive of the society with his name and official title; [Added by Haryana Act No. 19 of 2006.]
(db)"chartered accountant" means a member of the Institute of Chartered Accountants of India within the meaning of the Chartered Accountants Act, 1949 (38 of 1949);]