Section 14A(2) in Haryana Co-operative Societies Act, 1984
(2)If within the time specified in the notice referred to in sub-section (1), the said sick society fails to comply with the direction of the Registrar, he shall after giving an opportunity in the manner prescribed to the committee of such a sick society and the creditors thereof to make their representation, if any, by order notified in the official Gazette, take such action as he deems fit in the matter, including the issue of direction to the society to transfer its assets and liabilities in the manner referred to in sub-section (1) :Provided that no order under sub-section (2) shall be passed by the Registrar until -(a)all the suggestions/objections made by the creditors/members have been fully considered; and(b)all the claims submitted by the creditors including National Co- operative Development Corporation have been fully repaid.
