Section 141A in Himachal Pradesh Co-Operative Societies Rules, 1971
141A. [ Manner of service of notice. [Inserted vide H.P. extra ordinary gazette dated 29th July, 1975.]
- The notice under the provisions of section 86 shall indicate the substance of the demand or debt due to the cooperative society and shall be served in the manner laid down for service of summons in sub-rule (3) of Rule 141. No order under section 86 shall be made until a period of thirty days has expired from the date of service of notice.]
