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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(7) in Himachal Pradesh Societies Registration Act, 2006

(7)If there is difference of opinion between the general body of the Society and Administrator(s) appointed under sub-section (1) in respect of any matter, it shall be referred to the Registrar for decision and his decision thereon shall be final.