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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(3) in Himachal Pradesh Co-Operative Societies Act, 1968

(3)The resolution of a Co-operative society under sub-section (1) or sub-section (2) shall contain all particulars of the transfer, division, conversion or amalgamation, as the case may be.