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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(1)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

(b)has been found responsible for any misappropriation of the society's funds or for any avoidable loss to it or for its mismanagement as a result of an audit under section 61, or an inspection under section 65 or section 66, or an inquiry under section 67;