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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Himachal Pradesh - Subsection

Section 71(2)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

(b)without the previous sanction of the Registrar, if the auditor reports that any asset is bad or doubtful and also recommends that such sanction is necessary: