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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41A(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)[ In case a dispute arises as to whether a member or a society is or is not a defaulter, the matter shall be referred to the Registrar whose decision shall be final and binding.] [Inserted vide notification dated 20-1-1979.]