Section 99(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)The appointment of proxy shall not be valid unless the form duly filled is deposited at the office from which the notice of the meeting is issued, at least 48 hours before the time fixed for holding the meeting.When arrangements for compromise between the Co-operative Societies and its creditors are made under rule 9 7 read with section 77 the rule permits the creditors who are unable to be present in the meeting to appoint another person on his proxy.
