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 20] [Entire Act] State of Himachal Pradesh - Subsection Section 20(5) in Himachal Pradesh Co-Operative Societies Rules, 1971 (5)The record of nominations shall be kept by a society in such manner as may be laid down in the bye-laws.
