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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(2)(f) in Himachal Pradesh Co-Operative Societies Rules, 1971

(f)becomes concerned with profits of any contract entered into by the society except in transactions made with the society as a member, in accordance with the objects of the society as stated in the bye-laws; or