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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(2) in Haryana Co-operative Societies Rules, 1989

(2)The Registrar may, subject to such conditions as may be laid down by the Government remit the whole or any part of the fees payable under sub-rule (1) by a Co-operative Society or a class of co-operative societies for any year or other specified period.