Section 93 in Himachal Pradesh Co-Operative Societies Rules, 1971
93. Disposal of records.
(1)The original record of dispute, and of proceedings thereon, after the decision or award has been delivered shall be kept in such place and manner as the Registrar may direct.(2)Any document or record rendered by a party may, on application, be returned to the party after the disposal of the appeal, if any, or after the period of appeal.
