Section 76 in Haryana Co-operative Societies Rules, 1989
76. Rehabilitation funds.
- Section 131 (2) (xxii). - (1) A rehabilitation fund established by a society shall be kept either in the State Co-operative Bank or a Central Co-operative Bank.(2)Notwithstanding anything contained in these rules, a rehabilitation fund shall not be utilised in the business of a society.[Chapter XII-A] [Chapter XII-A added vide Notification dated 2.2.2000.] Sale or lease of assets and liabilities of sick societies
