Section 3(4) in Himachal Pradesh Co-Operative Societies Act, 1968
(4)[ Notwithstanding anything contained in this Act, where any power of the Registrar is exercised by any other person appointed under subsection (1) to assist the Registrar, the order passed or decision made by such person shall, for the purpose of appeal, not be deemed to be the order or decision of the Registrar.] [Inserted vide Act No. 19 of 2006.]
