Section 107(2)(l) in Haryana Co-operative Societies Act, 1984

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State of Haryana - Subsection

Section 107(2)(l) in Haryana Co-operative Societies Act, 1984

(l)to compromise all calls or liabilities to calls and debts and liabilities capable or resulting in debts and all claims present or future, certain or contingent, subsisting, or supposed to subsist between the society and contributory or alleged contributory or other debtors or persons apprehending liability to the co-operative society and all questions in any way relating to or affecting the assets or their winding up of the society on, such terms as may be agreed and take any security for the discharge of any such call, liability debt or claim and give a complete discharge in respect thereof.

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State of Haryana - Subsection

Section 107(2)(l) in Haryana Co-operative Societies Act, 1984