Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Himachal Pradesh - Subsection Section 32(3) in Himachal Pradesh Co-Operative Societies Rules, 1971 (3)No person shall be qualified to be elected as a delegate who is not a member, and who is not over 21 years of age.
