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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(1)(a) in Himachal Pradesh Co-Operative Societies Rules, 1971

(a)is an applicant to be adjudicated a bankrupt or is an insolvent or an un-certificated bankrupt or an undischarged insolvent; or