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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 117(b) in Arunachal Pradesh Co-operative Societies Act, 1978

(b)any employer and every director, manager, secretary or other officer or agent acting on behalf of such employer, who without sufficient cause, fails to comply with sub-section (2) of Section 50; or