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[Cites 0, Cited by 0] [Section 39A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39A(ii) in Himachal Pradesh Co-Operative Societies Rules, 1971

(ii)in case of a secondary society, sitting MLA's or Ex-MLA's or eminent public man associated with Co-operative movement atleast for 5 years in the State or Officer of the State Government not below the rank of Class-II Officers associated with the objectives of the Co-op. Society concerned;