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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(l) in The Chhattisgarh Co-Operative Societies Act, 1960

(l)[ any person willfully or without any reasonable excuse disobeys any summons, requisition or lawful written order issued under the provisions of this Act or rules made thereunder except as provided under sub-section (2) of section 59 of the Act; or [Added by C.G. Act No. 6 of 2013, dated 13.2.2013.]