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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(7) in Himachal Pradesh Co-Operative Societies Act, 1968

(7)"dispute" means any matter capable of being the subject of civil litigation and includes a claim in respect of any sum payable to or by a Co-operative society whether such claim be admitted or not;