Section 108 in Himachal Pradesh Co-Operative Societies Act, 1968
108. Appointment of a Co-operative Appellate Tribunal.
- The State Government may appoint a Co-operative Appellate Tribunal as prescribed under the rules and delegate to such Tribunal all or any of the appellate or revisional power which exercise [under sections 93, 94 and 95.] [Substituted for the words and figures 'under section 94 and 95' by H.P. Ord. No.4 of 1975, Sec, 11 (replaced by H.P. Act No. 7 of 1976.).]
