Section 8A in Haryana Co-operative Societies Act, 1984
8A. [ Power of Registrar to decide certain matters. [Inserted by Haryana Act No. 19 of 2006.]
- Where in connection with the formation, registration or the admission of a member, a question arises whether a person resides in the area of operation of the society or whether a person belongs to a particular class or occupation or such other matter pertaining to the eligibility of the person to become a member of the society, such question shall be decided by the Registrar and his decision in this regard shall be final.]
