Section 2(1)(k) in Haryana Co-operative Societies Act, 1984

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State of Haryana - Subsection

Section 2(1)(k) in Haryana Co-operative Societies Act, 1984

(k)``member'' means an individual or a society joining in the application for the registration of a co-operative society and a person or society admitted to the membership after such registration in accordance with this Act, the rules and the bye-laws and includes as associate member and the Government when it subscribes to the share capital of a society;

(ka)[ ``National Bank'' means the National Bank for Agriculture and Rural Development established under the National Bank for Agriculture and Rural Development Act, 1981 (61 of 1981);] [Inserted by Haryana Act No. 18 of 2007.]

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State of Haryana - Subsection

Section 2(1)(k) in Haryana Co-operative Societies Act, 1984