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[Cites 0, Cited by 1] [Section 147(1)] [Section 147] [Entire Act]

State of Gujarat - Subsection

Section 147(1)(k) in The Gujarat Co-Operative Societies Act, 1961

(k)a committee of a society with a working capital of fifty thousand rupees or more, or any officer or a member thereof fails without any reasonable excuse to comply with orders made under Section 82 or to give any notice, or to send any return or document, do or allow to be done anything, which the committee, officer or member is by this Act required to give, send, do or allow to be done;