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[Cites 0, Cited by 0] [Section 31A(3)] [Section 31A] [Entire Act]

State of Uttarakhand - Subsection

Section 31A(3)(o) in Uttarakhand Co-Operative Societies Act, 2003

(o)to enter into negotiations and sanction contracts up to the value of Rs. 10lakhs each during the construction phase and up to Rs.5 lakhs each thereafter and to incur contingent expenditure up to Rs. One lac subject to Budget provisions and to do all such acts, deeds and things in the name of and on behalf of the society in relation to any of the matters aforesaid for the purposes of the society;