Section 103(1)(i) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Uttar Pradesh - Subsection

Section 103(1)(i) in The U.P. Co-operative Societies Act, 1965

(i)a committee of management of a co-operative society or a member or an officer thereof fails without reasonable cause to submit any return, report or information required under the provisions of this Act by the Registrar or by a person of a rank not below that specified by the State Government duly authorised by the Registrar in this behalf, or wilfully makes a false return or furnishes false information or fails to maintain proper account; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 103(1)(i) in The U.P. Co-operative Societies Act, 1965