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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(1)(c) in Himachal Pradesh Co-Operative Societies Act, 1968

(c)Where any financing institution notified in this behalf by the Government has provided finance to a co-operative society, such financing institution shall have the right to nominate one member on the committee.