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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Himachal Pradesh - Subsection

Section 139(3) in Himachal Pradesh Co-Operative Societies Rules, 1971

(3)The appellate authority shall, in its judgement, state at the end, whether the appeal is dismissed, or allowed, wholly, or in part, and mention the relief, if any, granted to the appellant.