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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Himachal Pradesh - Subsection

Section 102(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)No act done in good faith by any person appointed under this Act shall be invalid merely by reason of the fact that this appointment has been cancelled by or in consequence of any order subsequently passed under this Act.