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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Himachal Pradesh - Subsection

Section 138(1) in Himachal Pradesh Co-Operative Societies Rules, 1971

(1)In any case where the business of a party to an appeal before the appellate authority is, during the pendency of it, assigned or devolves wholly or in part to or upon some other person or society, the appeal may, by leave of the appellate authority, be continued by or against such person or society.