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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(3) in Haryana Co-operative Societies Act, 1984

(3)The administrators appointed under sub section (1) shall arrange, for the election of a committee in accordance with the bye-laws of the society failing which the Registrar shall arrange to hold the election.