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[Cites 0, Cited by 0] [Section 31A(4)] [Section 31A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31A(4)(iii) in The U.P. Co-operative Societies Act, 1965

(iii)to receive all moneys and securities on behalf of the society and to make arrangements for the proper maintenance and custody of cash balances and other properties of the society;