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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Himachal Pradesh - Subsection

Section 136(3) in Himachal Pradesh Co-Operative Societies Rules, 1971

(3)Where fresh evidence has been adduced under sub-rule (1) or a witness has been examined as provided in sub-rule (2) the parties may, if they so desire address the appellate authority on points arising out of the fresh evidence or the deposition of the witness.