Section 93(1)(j) in Himachal Pradesh Co-Operative Societies Act, 1968
(j)any order made by the liquidator of a society in exercise of the powers conferred on him by section 80; [ * *] [The word 'or' del. by Ord. No. 4 of 1975, Sec. 9 (replaced by H. P. Act No. 7 of 1976).]