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

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

State of Uttar Pradesh - Subsection

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

(iii)the committee of management of a co-operative society, or an officer in possession of the books, records and property of the society refuses or fails without reasonable cause to hand over the custody of such books, records and property belonging to the society to a person lawfully entitled to receive the same under this Act, the rules or the bye-laws; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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