Section 37(1)(a) in Himachal Pradesh Co-Operative Societies Act, 1968

[Cites 0, Cited by 3] [Section 37(1)] [Section 37] [Entire Act]

State of Himachal Pradesh - Subsection

Section 37(1)(a) in Himachal Pradesh Co-Operative Societies Act, 1968

(a)remove the committee; and

(i)order fresh election to the committee; or

(ii)appoint one or more administrators who need not be members of the society, to manage the affairs of the society for a period not exceeding one year specified in the order which period may at the discretion of the Registrar, be extended from time to time, so, however, that the aggregate period does not exceed five years; or

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State of Himachal Pradesh - Subsection

Section 37(1)(a) in Himachal Pradesh Co-Operative Societies Act, 1968