Section 72(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)For the purposes of sub-section (1), the following shall be deemed to be disputes touching the constitution, management, or the business of a cooperative society, namely:-(a)[ a claim by the society for any debt or demand due to it from a member or an employee, or the nominee, heir or legal representative of a deceased member or an employee, whether such debt or demand be admitted or not;] [Substituted vide Act No. 13 of 1981 (Sec. 6).](b)a claim by a surety against the principal debtor whether the society has recovered from a surety any amount in respect of any debt or demand due to it from the principal debtor as a result of default of the principal debtor, whether such debt or demand is admitted or not;(c)any dispute arising in connection with the election of any officer of the society.
