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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Himachal Pradesh - Subsection

Section 98(5) in Himachal Pradesh Co-Operative Societies Rules, 1971

(5)Any officer of the society, or a Liquidator, or a person authorised in writing in this behalf by the Registrar, may attend the meeting, and if so requested by the Chairman of the meeting may take part in the discussion, but shall not be entitled to vote.