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[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

State of Chattisgarh - Subsection

Section 49A(1)(c) in The Chhattisgarh Co-operative Societies Rules, 1962

(c)to receive all money and securities on behalf of the society and make arrangement for proper maintenance and custody of cash balances and other properties of the society;