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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(3) in Haryana Co-operative Societies Act, 1984

(3)[ Co-operative Credit Structure other than co-operative bank shall abide by all such directions regarding financial norms as may be specified by the Registrar in consultation with the National Bank.] [Added by Haryana Act No. 18 of 2007.]