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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(i) in The M.P. Co-Operative Societies Act, 1960

(i)any employer and other director, manager, secretary or other officer or agent acting on behalf of such employer who, without sufficient cause, fails to comply with provisions of sub-section (2) of Section 42; or