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[Cites 0, Cited by 0] [Section 31A(3)] [Section 31A] [Entire Act]

State of Uttarakhand - Subsection

Section 31A(3)(a) in Uttarakhand Co-Operative Societies Act, 2003

(a)be responsible for the sound management of the business of the society and its efficient administration, Chief Executive officer will be work according to co-operative Act, Rules, bye-laws and decisions of Management Committee;