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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(4) in Haryana Co-operative Societies Act, 1984

(4)[ The Registrar at the request of the Reserve Bank/National Bank shall remove such members of committee who do not fulfil criteria stipulated by the Reserve Bank.] [Added by Haryana Act No. 18 of 2007.]