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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Haryana - Subsection

Section 114(2)(d) in Haryana Co-operative Societies Act, 1984

(d)if the decision or order was made by any other person to the Registrar or such Additional Registrar or Joint Registrar or Deputy Registrar or Assistant Registrar [as may be authorised by special or general order of the Registrar in this behalf.] [Substituted for the words ``as may be authorised by the Registrar in this behalf'' by Act No. 15 of 1990.]