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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Himachal Pradesh - Subsection

Section 154(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)All appointments and orders made, all notifications and notices issued, all transactions entered into, and all suits and proceedings instituted under the previous rules shall be deemed, so far as may be, to have been made, issued, entered or instituted under these rules.Appendix 'A'Rules of Election to the Committee