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 14A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14A(3) in Himachal Pradesh Co-Operative Societies Act, 1968

(3)The order referred to in sub-section (1) may contain such incidental, consequential and supplemental provisions as may, in the opinion of the Registrar, be necessary to give effect to the amalgamation or the reorganisation or the conversion or the transfer of assets and liabilities, as the case may be.