Section 101 in Haryana Co-operative Societies Rules, 1989
101. [ Disposal of assets. [Substituted by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.]
Section 131(2)(xxvii). - All the books and records of a co-operative society whose registration has been cancelled may be destroyed except in relation to the cases pending in the court under the orders of the Registrar after the expiry of a period of three years from the date of cancellation.]
