Section 45(1)(a) in The Bihar Co-operative Societies Act, 1935

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State of Bihar - Subsection

Section 45(1)(a) in The Bihar Co-operative Societies Act, 1935

(a)an officer or member of a registered society [or any person appointed under sub-section (2) of Section 41] [Inserted by Act 29 of 1956.] intentionally neglects or refuses to do any act required to be done, or to furnish any information required to be furnished, by this Act or by any rule; or

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State of Bihar - Subsection

Section 45(1)(a) in The Bihar Co-operative Societies Act, 1935