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[Cites 0, Cited by 0] [Section 95(7A)] [Section 95] [Entire Act]

State of Haryana - Subsection

Section 95(7A)(d) in Haryana Co-operative Societies Act, 1984

(d)a person who is indebted to the co-operative society or who has given any guarantee or provided any security in connection with the indebtedness of any third person to the co-operative society for an amount exceeding five thousand rupees.