Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Haryana - Subsection Section 13(5) in Haryana Co-operative Societies Act, 1984 (5)Any member or creditor who does not exercise his option within the period specified in sub section (4), shall be deemed to have assented to the proposals contained in the resolution.
