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] [Entire Act] State of Uttar Pradesh - Section Section 379 in The U.P. Co-operative Societies Rules, 1968 379. An honorary organiser shall not carry on any business on behalf of the proposed society nor shall he incur any liability on behalf of the society.
