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State of Haryana - Section

Section 5 in Haryana Co-operative Societies Act, 1984

5. Restrictions on registration.

- No society, other than a society of which a member is a co-operative society, shall be registered under this Act, unless it consists of atleast ten individuals above the age of eighteen years or such other higher number of individuals, as may be determined by the Registrar, in each case, from time to time, belonging to such number of families as prescribed.