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State of Himachal Pradesh - Section

Section 106 in Himachal Pradesh Co-Operative Societies Rules, 1971

106. Appointment and removal of Liquidator.

(1)The appointment and removal of a Liquidator shall be published in the manner as the Registrar may deem fit.
(2)The appointment and removal as published under sub-rule (1) above shall also be communicated in writing to the society.