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 42] [Entire Act] State of Himachal Pradesh - Subsection Section 42(e) in Himachal Pradesh Co-Operative Societies Rules, 1971 (e)if the society which he represents is ordered to be wound up from the date on which the order of winding up takes effect under sub-section (3) of section 78;
