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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Himachal Pradesh - Subsection

Section 71(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)In the case of an affidavit, any officer appointed by the Registrar, the arbitrator or any other person deciding a dispute and the liquidator, as the case may be, may administer oath to the deponent.