Section 109(1)(h) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(1)(h) in Rajasthan Co-operative Societies Act, 2001

(h)any officer or member of a co-operative society or any other person in possession of, or reasonably believed to be in possession of, or legally bound to keep in possession, any information, books and records, fails to furnish such information or produce books and records, or to give assistance to person appointed or authorised by the Government or the Registrar. .under sections 30, 31, 54, 60 or 63; or

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State of Rajasthan - Subsection

Section 109(1)(h) in Rajasthan Co-operative Societies Act, 2001