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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(1)(a) in Jharkhand Co-operative Societies Act, 2008

(a)made any payment which is contrary to law or to the Rules or bye-laws of the society, or against the directions or instructions of the financing bank for which the society is acting as agent under sub-section (3) of section 16, or