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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Himachal Pradesh - Subsection

Section 101(3) in Himachal Pradesh Co-Operative Societies Rules, 1971

(3)The Chairman shall forthwith forward to the Registrar a copy of the minutes of the proceedings of the meeting, together with a copy of the terms of the compromise, or arrangement, if any, duly signed by him.