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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(3)(iii) in The Bihar Co-operative Societies Act, 1935

(iii)to receive all moneys and securities on behalf of the registered society and to make arrangement for the proper maintenance and custody of cash balances and other properties of the registered society;