Section 45(2) in Haryana Co-operative Societies Act, 1984
(2)On the execution of such agreement, the employer shall, if so required by the co-operative society by a requisition in writing and [within a period of fourteen days from the date of deduction] [Substituted 'so long as the society does not intimate' by Haryana Act No. 19 of 2006.] that the whole of such debt or demand has been paid, make the deduction in accordance with the agreement and pay the amount so deducted to the society. Such payment shall be valid discharge of the employer for his liability to pay the amount deducted.
