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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Himachal Pradesh - Subsection

Section 134(1) in Himachal Pradesh Co-Operative Societies Rules, 1971

(1)On receipt of an appeal, the appellate authority shall examine it, and if it is found that it is in order as provided in sub-rule (1) of rule 133, it shall be registered in the appropriate register maintained for this purpose.