Section 109(1)(i) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(1)(i) in Rajasthan Co-operative Societies Act, 2001

(i)any officer of a co-operative society fails to handover the custody of books, records, cash, security and other properties belonging to the society of which he is an officer to a person appointed under section 30 or 63, or to an officer elected. or appointed in his place; or

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State of Rajasthan - Subsection

Section 109(1)(i) in Rajasthan Co-operative Societies Act, 2001