Section 97(2)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971

[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

State of Himachal Pradesh - Subsection

Section 97(2)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971

(iii)the preparation by a person duly authorised by him of a statement containing the names of the creditors likely to be affected and the amount due by the society to each of them; and

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State of Himachal Pradesh - Subsection

Section 97(2)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971