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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(1) in Haryana Co-operative Societies Act, 1984

(1)Notwithstanding anything contained in sections 102 and 103 a financing institution or a co-operative society may apply to the Registrar for recovery of arrears of any sum due to it from members, past members, officers, past officers and shall attach with such application a statement of accounts in respect of such sums.