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 41] [Entire Act] State of Himachal Pradesh - Subsection Section 41(2) in Himachal Pradesh Societies Registration Act, 2006 (2)No order under sub-section (1) shall be made unless the Governing body has been given a reasonable opportunity on being heard.
