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State of Himachal Pradesh - Section

Section 145 in Himachal Pradesh Co-Operative Societies Rules, 1971

145. Code of Civil Procedure to operate in certain matters.

- Where the Act, or these rules, have not laid down any procedure for any matter arising during the course of proceedings under sections 73, 74, 87, 93, 94 and 95 the procedure laid down under the Code of Civil Procedure, 1908 for such matter shall be applied in the same manner as if the person conducting the proceedings is a civil court.