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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in Haryana Co-operative Societies Rules, 1989

(2)After the Registrar is satisfied with regard to the matters stated in sub-section (1) of section 8, he may register the co-operative society and its bye-laws. A copy of the registered by-laws along with a certificate of registration in Form II shall be sent by him to the co-operative society.