Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 94(2)] [Section 94] [Entire Act]

State of Himachal Pradesh - Subsection

Section 94(2)(b) in Himachal Pradesh Co-Operative Societies Act, 1968

(b)call for and examine the record of any inquiry or inspection held or made under this Act or the proceedings of any person subordinate to him or acting on his authority, and if it appears to him that any decision, order or award or any proceedings called for should for any reason be modified, annulled or reversed, may pass such order thereon as he thinks fit: