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[Cites 0, Cited by 0] [Section 43A(1)] [Section 43A] [Entire Act]

State of Chattisgarh - Subsection

Section 43A(1)(a) in The Chhattisgarh Co-operative Societies Rules, 1962

(a)is grossly negligent in discharge of his duties imposed on him by or under this Act or Rules made thereunder or Bye-laws of the Society or has by a fraudulent act caused financial loss to the society;