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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(3) in Himachal Pradesh Co-Operative Societies Act, 1968

(3)If the Registrar is satisfied that the refusal of any service is unreasonable, improper or discriminating, he may, after giving the committee an opportunity of making its representation, by order, direct the committee to render the service.