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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(4) in Haryana Co-operative Societies Act, 1984

(4)The powers and functions of the trustee shall be governed by the instrument of trust executed between the borrowing society and the trustee which may be modified, from time to time, by mutual agreement between them.