Section 31(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(3)In regard to the cases dealt within the sub-sections (1) and (2) the provisions of rules 97 to 103 to Order XXI of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908), shall, Mutatis Mutandis and so far as may be, apply.
