Section 119A in Haryana Co-operative Societies Act, 1984
119A. [ Affiliation or disaffiliation with federal society. [Added by Haryana Act No. 18 of 2007.]
- Any unit of the Co-operative Credit Structure may, with the prior approval of the Registrar, affiliate or disaffiliate with a federal society keeping in view the financial position of the federal society. It shall have the freedom of entry and exit at any tier and there shall be no mandatory restrictions of geographical boundaries for its operation.]
