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State of Uttar Pradesh - Section

Section 123T in The U.P. Co-operative Societies Rules, 1968

123T.

In the conduct of the affairs of a cooperative society every member of the Committee shall exercise prudence and diligence of an ordinary man of business, shall not perform any act contrary to the provisions of the Act, rules or the bye-laws of the society and shall not default in the performance of the duties entrusted under the Act, the rules or the bye-laws of the society.