Section 103(1)(a) in Assam Co-Operative Societies Act, 2007

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State of Assam - Subsection

Section 103(1)(a) in Assam Co-Operative Societies Act, 2007

(a)intentionally, whether individually or as an assenting member of any managing or other controlling body, made or authorized any payment or granted any loan which is contrary to the provision of this Act or to the Rules or Bye-laws or failed to take timely steps to recovery any loan at the due date or it was being improperly utilized: or

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State of Assam - Subsection

Section 103(1)(a) in Assam Co-Operative Societies Act, 2007