Section 35 in Haryana Co-operative Societies Rules, 1989
35. Submission of information and returns by Co-operative Societies having State participation.
- Section 131(2)(xx). - A Co-operative Society receiving Government loan or subsidy or a society in which a share or shares have been subscribed or liability by way of guarantee for borrowing exceeding fifty per cent of the working capital of the society has been undertaken by the Government, shall furnish such information and submit such returns as the sanctioning authority or the Registrar may from time to time require.
