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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(1)(j) in Himachal Pradesh Co-Operative Societies Rules, 1971

(j)[ "is a defaulter of any Society/Government/Board/Corporation /Bank or any other statutory authority; or] [Amended vide notification No. Coop-A(3)-1/99-III dated 17-2-2009 published in Rajpatra dated 18-2-2009.]
(jj)[ "is a representative of a defaulter society; or] [Inserted vide H.P. extra ordinary gazette dated 1-3-77.]