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

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

State of Himachal Pradesh - Subsection

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

(e)is in the same line of business as conducted by the society; provided that if any question arises whether a person is or is not in the same line of business, the question shall be referred to the Registrar and his decision shall be final; or

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State of Himachal Pradesh - Subsection

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