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State of Himachal Pradesh - Section

Section 24 in Himachal Pradesh Co-Operative Societies Rules, 1971

24. Members to furnish information as to their financial position.

- For purposes of section 30 of the Act, a member of a society or an applicant for membership of a society as the case may be, shall furnish information as to his financial position, and alienation of his immovable property in such form as may be determined by the Registrar.Chapter - IV Management Of Co-Operative Societies