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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Haryana - Subsection

Section 131(2)(xxiii) in Haryana Co-operative Societies Act, 1984

(xxiii)the formation and maintenance of reserve fund and other funds and the objects to which such funds may be applied, and for the investment of any funds under the control of a co-operative society;