Section 103(1)(G) in Uttarakhand Co-Operative Societies Act, 2003

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State of Uttarakhand - Subsection

Section 103(1)(G) in Uttarakhand Co-Operative Societies Act, 2003

(G)an employer, without sufficient cause, fails to pay to a co-operative society the amount deducted by him under sub-section (2) of section 40 within a period of 14 days from the date on which such deduction is made ; or

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State of Uttarakhand - Subsection

Section 103(1)(G) in Uttarakhand Co-Operative Societies Act, 2003