Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Haryana - Subsection Section 30(2) in Haryana Co-operative Societies Rules, 1989 (2)No officer of a co-operative society shall, purchase directly or indirectly any property of a member of the society sold for the recovery of his dues to the society.
