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 37] [Entire Act] State of Himachal Pradesh - Subsection Section 37(5) in Himachal Pradesh Co-Operative Societies Act, 1968 (5)Before taking any action under sub-section (1) in respect of a cooperative society, the Registrar shall consult the financing institutions to which it is indebted.
