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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Himachal Pradesh - Subsection

Section 68(a) in Himachal Pradesh Co-Operative Societies Act, 1968

(a)no order of apportionment of the costs shall be made under this section unless the society or the person that might be made liable to pay the costs thereunder has had a reasonable opportunity of being heard;