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[Cites 0, Cited by 8] [Section 94] [Entire Act]

State of Himachal Pradesh - Subsection

Section 94(1) in Himachal Pradesh Co-Operative Societies Act, 1968

(1)The State Government except in a case in which an appeal is preferred under section 93 may call for and examine the record of any inquiry or inspection held or made under this Act or any proceedings of the Registrar or of any person subordinate to him or acting on his authority, and may pass thereon such orders as it thinks fit.