Section 104(26) in Haryana Co-operative Societies Rules, 1989
(26)Where in connection with the proceedings on an application under Section 110 of the Act any person requires the issue of any process or objects to any process issued or objects to any order passed, he shall pay such fee as may be specified by the Registrar in this behalf.Explanation. - Under the context otherwise requires, in this rule the "decree-holder" means the person in whose favour award, order or decision has been given and "decree" means the award, order or decision.
