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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(1)(h) in Himachal Pradesh Co-Operative Societies Rules, 1971

(h)to appoint sub-committees, as may be deemed necessary, from time to time, and delegate to them one or more of its powers for the smooth running of the business of the society.