Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Himachal Pradesh - Subsection Section 43(3) in Himachal Pradesh Societies Registration Act, 2006 (3)An amalgamation or division in pursuance of this section shall not prejudice any right of a creditor of any Society which was a party to such amalgamation or division.
