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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Uttarakhand - Subsection

Section 31(2)(b) in Uttarakhand Co-Operative Societies Act, 2003

(b)operate the accounts of society singly or jointly in accordance with bye-laws provisions and resolutions of the committee of management & make arrangement for safe custody of cash;