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[Cites 0, Cited by 0] [Section 132(6)] [Section 132] [Entire Act]

State of Himachal Pradesh - Subsection

Section 132(6)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

(b)Till the vacancy in the office of President is filled on regular basis the Registrar, shall have the power to appoint the Chairman out of the existing members of the Tribunal :