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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(1)(b) in Haryana Co-operative Societies Act, 1984

(b)where the Industrial Finance Corporation, the State Finance Corporation, or any other financing institution or an employer notified in this behalf by the Government has provided finance to a co-operative society the Industrial Finance Corporation, the State Finance Corporation or the other financing institution or the employer, as the case may be, shall have the right to nominate one person on the committee: