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

(e)any person collecting share money or any other money for a co-operative society in formation, does not, within a reasonable period, deposit the same in the Government Savings Bank or with any bank or person carrying on the business of banking approved for this purpose by the Registrar or in any other mode permitted by the rules; or

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State of Rajasthan - Subsection

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