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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Himachal Pradesh - Subsection

Section 132(11) in Himachal Pradesh Co-Operative Societies Rules, 1971

(11)Subject to the previous approval of the State Government, the Tribunal shall frame regulations consistent with the provisions of the Act and rules made thereunder, for regulating its procedure and the disposal of its business.