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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Himachal Pradesh - Subsection

Section 80(3) in Himachal Pradesh Co-Operative Societies Act, 1968

(3)[ Any private transfer or delivery of or an encumbrance or charge on, property made or created after the order of the liquidator under this section shall be null and void as against the society under liquidation.] [Added vide H.P. Act No. 13 of 1981.]