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[Cites 0, Cited by 0] [Section 36A(2)] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(2)(g) in Haryana Co-operative Societies Act, 1984

(g)undertake business services on behalf of its member co- operative, if specifically, required by or under the resolution of the general body or the board, or bye-laws of a member co-operative;