Section 89(1) in Himachal Pradesh Co-Operative Societies Rules, 1971

[Cites 0, Cited by 0] [Section 89] [Entire Act]

(1)Following officers shall be competent to decide the disputes with regard to the kind of societies mentioned against each :-

(i) [ [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.]	Additional/Joint/Deputy RegistrarCo-operative Societies]	Apex Societies
(ii)	Assistant Registrar Co-operative and Societies(District Co-operative and Societies other than suppliesOfficers)	Federal Secondary Societies other than ApexSocieties
(iii)	District Inspector/District AuditOfficers/Inspectors/Auditors/Sub - Inspectors	Primary Societies

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