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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(1)(e) in Himachal Pradesh Co-Operative Societies Rules, 1971

(e)to delay to enforce any debt or demand of the society or to institute, defend or compromise legal proceedings and subject to the approval of the Registrar to compromise or abandon any debt or demand of the society;