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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Himachal Pradesh - Subsection

Section 74(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)Such Provident Fund shall not be used in the business of the society but shall be invested or deposited in one or more of the ways specified in sub-section (4) of section 53 read with rule 68.