Section 59 in Haryana Co-operative Societies Act, 1984
59. Insolvency of mortgagor and charger.
- Notwithstanding anything contained in the Provincial Insolvency Act, 1920, a mortgage or charge created by a member in favour of a co-operative society shall not be called in question on the ground that it was not created in good faith, for valuable consideration or on the ground that it was executed in order to give the society a preference over the other creditor of the member.
