Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

(3)Adhere to the programme, schemes and plans provided by the federation in respect of all the activities such as -
(a)procurement;
(b)production-manufacture under different brand/trade mark;
(c)organization of societies;
(d)technical inputs programme;
(e)administrative and managerial aspect;
(f)pricing, standard of quality; and
(g)procurement of raw material and packing material.
Failure on the part of the members to fulfill the above and such other obligations shall make them liable for consequential losses to the Federation as may be decided by the Board.