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

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State of Uttar Pradesh - Subsection

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

(vi)an officer or a member of co-operative society who is in possession of information, books and records, fails, without reasonable cause, to furnish such information or produce books and papers or give assistance to the person appointed by the State Government under sub-section (1) of Section 64, or any person authorised by him to conduct audit, or to the Registrar or a person authorized or appointed by the Registrar under Sections 64, 65, 66, 73 or 123; or

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State of Uttar Pradesh - Subsection

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