Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(20) in Haryana Co-operative Societies Rules, 1989

(20)Every person making a payment towards any money due for the recovery of which application has been made shall be entitled to a receipt for the amount signed by the Sale Officer or other Officer empowered by the Recovery Officer in that behalf. Such receipt shall state the name of the person making the payment and the subject matter in respect of which the payment is made.