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

State of Haryana - Subsection

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

(r)``Registrar'' means a person appointed to perform the function of the Registrar of Co-operative Societies under this Act, and includes any person appointed to assist the Registrar when exercising all or any of the powers of the Registrar;
(ra)[ "Schedule" means Schedule appended to this Act;] [Added by Haryana Act No. 19 of 2006.]