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[Cites 0, Cited by 0] [Section 123(6)] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(6)(iv) in Himachal Pradesh Co-Operative Societies Rules, 1971

(iv)An order made under this sub-rule shall be final, and shall not be leable to be questioned in any suit, or other legal proceeding.