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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttarakhand - Subsection

Section 67(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(1)The Chairman and other members, officers and servants of the Board shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Board, if such loss, waste or misapplication is direct consequence of his neglect or misconduct while acting as such Chairman or other member, Officer or servant.