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[Cites 0, Cited by 0] [Section 35B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35B(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)A person nominated and appointed as the Managing Director under sub-section (1) shall be ex-officio member of the committee and shall hold office during the pleasure of the State Government and shall have a right to participate in the deliberations of the committee and shall also have the right to vote.