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

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State of Himachal Pradesh - Subsection

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

(a)The President of the Tribunal, shall be a person who is qualified to be a judge of any High Court in India or is retired District Judge, or who has held the office of the Registrar, [or Additional Registrar] or Joint Registrar of Co-operative Societies for not less than five years under any State Government or a member of Indian Administrative Service who has been borne on the State Cadre for a period of not less than five years.

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State of Himachal Pradesh - Subsection

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