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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)At any time the State Government may, after giving ninety-days clear notice, withdraw from the service of a society, any Government servant deputed to it under section 36 of the Act.