Section 38(4)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 38(4)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971

(iii)has guaranteed the repayment of principal and payment of interest on loans and advances to a society, to the extent of fifty lacs rupees or more, the State Government may, notwithstanding anything contained in the Rules or bye laws of the Society, appoint one of the members nominated under section 35 as Chairman of the committee of such Society:

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State of Himachal Pradesh - Subsection

Section 38(4)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971