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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Himachal Pradesh - Subsection

Section 134(3) in Himachal Pradesh Co-Operative Societies Rules, 1971

(3)If the party concerned or his agent fail to remedy the defects within the prescribed time, the appellate authority shall fix a date for preliminary hearing of the appeal of which due notice shall be given to the party concerned.