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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Himachal Pradesh - Subsection

Section 132(4)(d) in Himachal Pradesh Co-Operative Societies Rules, 1971

(d)The President or a member of the Tribunal may, with the previous permission of the State Government hold any other office, appointment or employment not inconsistent with his position on the Tribunal.