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

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State of Uttar Pradesh - Subsection

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

(ii)an officer, employee or a member of a co-operative society fraudulently destroys, mutilates, alters, falsified or abets the destruction, mutilation, alteration or falsification or any books, papers, or securities, or makes or abets the making of any false entry in any register, book of account or document belonging to the society; or

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State of Uttar Pradesh - Subsection

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