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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Manipur - Subsection

Section 68(2) in The Manipur Co-operative Societies Act, 1976

(2)Every society shall pay its contribution to the said fund, within two months from the date on which its accounts are adopted by the general meeting. Any officer wilfully failing to comply with the requirements of this section shall be personally liable for making good the amount to the Manipur State Co-operative Union.