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

State of Himachal Pradesh - Subsection

Section 139(1) in Himachal Pradesh Co-Operative Societies Rules, 1971

(1)When the hearing of the appeal is complete, the appellate authority shall pronounce its judgement forthwith, or shall fix a date for the same. Such date shall be notified on the notice board of the appellate authority.