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

State of Himachal Pradesh - Subsection

Section 71(1) in Himachal Pradesh Co-Operative Societies Rules, 1971

(1)Save as may be directed by the Registrar, no distribution of profits shall be made in the case of a society with unlimited liability, and save as provided in this rule, no part of the funds of a society shall be divided by way of dividend or loans or otherwise among its members.