Section 45(2)(d) in Uttarakhand Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Uttarakhand - Subsection

Section 45(2)(d) in Uttarakhand Co-Operative Societies Act, 2003

(d)making such other payments as may be permitted by the State Government after the requirements in sub-clause (a),(b) and (c) have been met in full, and for no other purpose.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 45(2)(d) in Uttarakhand Co-Operative Societies Act, 2003