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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Himachal Pradesh - Subsection

Section 97(3) in Himachal Pradesh Co-Operative Societies Rules, 1971

(3)Together with the direction to be given under sub-rule (2), the Registrar may refer any question touching the compromise or arrangement for consideration and decision of the meeting and the Chairman of the meeting shall put such question to the meeting.