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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Uttarakhand - Subsection

Section 103(1)(D) in Uttarakhand Co-Operative Societies Act, 2003

(D)the committee of management of a co-operative society or an officer fails, without reasonable cause, to establish a provident fund for its employees as required by section 63;