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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(2) in Haryana Co-operative Societies Rules, 1989

(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