Section 132(2)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 132(2)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

(b)The other members of the Tribunal shall be persons who have held the office of the Registrar [or Additional Registrar] [Inserted vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.] or Joint Registrar of Co-operative Societies for not less than three years under any State Government or a member of Administrative Service who has been borne on the State Cadre for a period not less than five years or as non-officials closely associated with the cooperative movement who possess legal qualification (a recognised degree in law) and experience.

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State of Himachal Pradesh - Subsection

Section 132(2)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971