Section 147 in Himachal Pradesh Co-Operative Societies Rules, 1971
147. Breach of mandatory provisions to be culpable negligence punishable under section 109.
- Save as provided in the Act and the rules, the wilful breach of any mandatory provisions of the Act and the rules by any society or an officer of the society shall be deemed to be a culpable negligence on the part of such society or the officer as the may be, and shall be punishable in accordance with sub-section (3) of section 109.
