Section 2(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)"Bye-law" means a bye-law registered or deemed to have been registered under this Act; and includes a registered amendment of the bye-law;[(1-a) "Collector" means the Collector of a district and includes a Deputy Commissioner and any other officer specially appointed by the State Government to perform the functions of the Collector under this Act:] [Inserted by H. P. Act No. 15 of 1972, Sec. 2.]
