Section 103(1)(A) in Uttarakhand Co-Operative Societies Act, 2003

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State of Uttarakhand - Subsection

Section 103(1)(A) in Uttarakhand Co-Operative Societies Act, 2003

(A)A committee of management of a co-operative society or a member or an officer thereof fails without reasonable cause to submit any return, report or information required under the provisions of this Act by the Registrar or by a person of a rank not below that specified by the State Government duly authorized by the Registrar in this behalf, or willfully makes a false return or furnishes false information or fails to maintain proper account; or

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State of Uttarakhand - Subsection

Section 103(1)(A) in Uttarakhand Co-Operative Societies Act, 2003