Section 143 in Himachal Pradesh Co-Operative Societies Rules, 1971
143. [ Certain proceedings under the Act and the rules to be judicial proceedings. [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]
- Proceedings of inspection under section 66 and inquiry under sections 67 and 69, proceedings, under section 73, 74, 80, 93, 94, 95 and execution proceedings under section 87 shall be deemed to be judicial proceedings within the meaning of section 228 of the Indian Penal Code, 1860.]
