Section 40(1)(b) in The Bihar Co-operative Societies Act, 1935

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(1)(b) in The Bihar Co-operative Societies Act, 1935

(b)by reason of his culpable negligence or misconduct, involved the society, [or the financing bank for which it is acting as agent under sub-section (3) of Section 16] [Inserted by Act 16 of 1948.] in any loss or deficiency, or

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State of Jharkhand - Subsection

Section 40(1)(b) in The Bihar Co-operative Societies Act, 1935