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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14A(5) in Himachal Pradesh Co-Operative Societies Act, 1968

(5)On the issue of an order under sub-section (1) the provisions contained in sub-section (7) of section 14 shall apply to the societies so amalgamated or re-organized as if such an amalgamation or re-organization was made under that section.]