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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(1)(b) in Himachal Pradesh Co-Operative Societies Act, 1968

(b)Where the employer has contributed to the share capital of a cooperative society of his employees to the extent of rupees five thousand or more, the employer shall have right to nominate two members or one-third of the total members whichever is less on the committee of such society.