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State of Haryana - Section

Section 41 in Haryana Co-operative Societies Rules, 1989

41. Nature and extent of securities for loans.

- Sections 64 and 131(2)(xxii)- . - The Registrar may from time to time issue such directions as he considers necessary for regulating the nature and extent of security which the co- operative society or class of co-operative societies may demand in respect of loans advanced by it.