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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Himachal Pradesh - Subsection

Section 108(10) in Himachal Pradesh Co-Operative Societies Rules, 1971

(10)The Liquidator shall call the annual general meeting of the society during each co-operative year to consider the Annual Audit Report or any other point which may be specified by the Registrar or he may desire to bring into the notice of the House.