Section 103(2)(t) in Rajasthan Co-operative Societies Rules, 2003

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State of Rajasthan - Subsection

Section 103(2)(t) in Rajasthan Co-operative Societies Rules, 2003

(t)In case of a consumer or a marketing society, a separate liability register in terms of value for each salesman and godownkeeper or any other employee engaged in sales or transfer of goods, by whatever designation he is known, showing liability created against him by each invoice, order or any other document through which stocks are received by him for the purpose of sale or transfer of goods, including stocks received under sales promotion schemes of any kind, if any, liability reduced because of amount deposited by him in the accounts of the society, transfer of goods and perishing, breakage, expiry or depreciation etc. of goods, as permitted under norms prevalent in the society and balance of liability after each entry in terms of value.

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State of Rajasthan - Subsection

Section 103(2)(t) in Rajasthan Co-operative Societies Rules, 2003