Section 41(1)(h) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 41(1)(h) in Himachal Pradesh Co-Operative Societies Rules, 1971

(h)has been sued in arbitration in a society, and the award given against him stands unsatisfied wholly or partially; or

(i)[ is, a near relation of a paid employee of the society, provided that if any question arises whether a person "has associated himself with the appointment of a near relation in the services of the society concerned," the question shall be referred to the Registrar and his decision shall be final; or] [Added by Notification No. Co-op A(3) 1/86 (s) dated 8-7-1987, Published in the Rajpatra, Himachal Pradesh, as required under Article 348(3) of the Constitution of India.]

(ii)[ deleted.] [Deleted vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.]

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State of Himachal Pradesh - Subsection

Section 41(1)(h) in Himachal Pradesh Co-Operative Societies Rules, 1971