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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(1)(d) in Himachal Pradesh Co-Operative Societies Rules, 1971

(d)to appoint salaried or non-salaried officers for the conduct of the business of the society, in accordance with the provisions of these rules and the bye-laws, and to define their duties;