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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(3) in Haryana Co-operative Societies Rules, 1989

(3)On the receipt of information of a Committee under sub-rule (2), or the application of any member of the society or suo moto, the Registrar may order the removal of the member from office after giving an opportunity to hear the committee and the member concerned.