Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74] [Entire Act] State of Chattisgarh - Subsection Section 74(m) in The Chhattisgarh Co-Operative Societies Act, 1960 (m)any employer who is authorized to make deduction from his salary and other dues for remitting the same to such cooperative society without sufficient clause; or
