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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(6) in Himachal Pradesh Co-Operative Societies Rules, 1971

(6)Any dispute relating to the election to a committee of a member or an officer shall be referred to the Registrar under section 72 of the Act within 30 days from the date of declaration of the result of such election.