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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Himachal Pradesh - Subsection

Section 132(4)(a) in Himachal Pradesh Co-Operative Societies Rules, 1971

(a)The President and each of the other members of the Tribunal shall hold office for such period not less than two years, as the State Government may by notification in the Official Gazette specify in his case, and shall be eligible for re-appointment.