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State of Haryana - Section

Section 8 in Haryana Co-operative Societies Rules, 1989

8. Person to whom order to be communicated.

- Sections 8 (2) & 131 (2) (ii). - The order passed by the Registrar under-sub-section (2) of section 8 shall be communicated by [registered post with A.D.] [Substituted by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.] to the applicant specified in the application for registration.