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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(1)(f) in Himachal Pradesh Co-Operative Societies Rules, 1971

(f)is concerned with the profits of any contract entered with the society except in transactions made with the Society as a member in accordance with the objects of the Society as stated in the bye-laws, provided that if any question arises whether a person is or is not so concerned with the profits of any contract, the question shall be referred to the Registrar and his decision shall be final;