Section 35(1)(a) in Himachal Pradesh Co-Operative Societies Act, 1968

[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

(a)Where the State Government-

(i)has subscribed to the share capital of a co-operative society; or

(ii)has assisted indirectly in the formation or augmentation of the share capital of a co-operative society as provided under section 48; or

(iii)has guaranteed the repayment of a principal and payment of interest on loans and advances to a society;

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