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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Uttar Pradesh - Subsection

Section 103(1)(viii) in The U.P. Co-operative Societies Act, 1965

(viii)an officer or member of a co-operative society or any person does any act or omission declared by the rules to be an offence.