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

(iv)the committee of management of a co-operative society or an officer fails, without reasonable cause, to establish a Contributory Provident Fund for its employees as required by Section 63; or

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State of Uttar Pradesh - Subsection

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