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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Manipur - Subsection

Section 146(d) in The Manipur Co-operative Societies Act, 1976

(d)any person, collecting the share money for a society in formation, does not within a reasonable period deposit the same in the State Co-operative Bank or a Central Co-operative Bank, or postal savings bank; or