Section 20(6) in Himachal Pradesh Co-Operative Societies Rules, 1971
(6)[ the Secretary of the society shall inform the fact of nomination along with factual position of assets and liabilities of the deceased member.] [Inserted vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.]
