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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Himachal Pradesh - Subsection

Section 132(4)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

(b)Notwithstanding anything contained in clause (a), no person shall be eligible to continue to hold office of the President or a member of the Tribunal after he attains the age of sixty-five years.