Section 35A(1)(a) in Uttarakhand Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 35A(1)] [Section 35A] [Entire Act]

State of Uttarakhand - Subsection

Section 35A(1)(a) in Uttarakhand Co-Operative Societies Act, 2003

(a)more than sixty per cent of the total dues of any primary society, which is a credit society against its members during any co-operative year, remain unpaid at the end of such year; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 35A(1)(a) in Uttarakhand Co-Operative Societies Act, 2003