Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 136] [Entire Act] State of Himachal Pradesh - Subsection Section 136(2) in Himachal Pradesh Co-Operative Societies Rules, 1971 (2)If the appellate authority is of opinion that any witness should be examined, it may do so, if it is necessary for deciding the appeal.
