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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(6) in Himachal Pradesh Co-Operative Societies Rules, 1971

(6)on receipt of a direction from the Registrar under sub-rule (5), the committee of society shall, notwithstanding any provision to the contrary in the bye-laws, place or cause to be placed the paid officer or servant under suspension forthwith.