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

State of Uttarakhand - Subsection

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

(i)to receive all moneys and securities on behalf of the society and to make arrangements for the proper maintenance and custody of properties of the society;