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State of Uttar Pradesh - Section

Section 377 in The U.P. Co-operative Societies Rules, 1968

377.

An honorary organiser shall grant a valid receipt for every amount received by him during the course of organisation of a society. He shall keep proper account of income and expenditure and shall deposit all receipts in the local district or Central Co-operative Bank according to the instructions of the Registrar. He shall be liable for any amount received by him or under his orders, but not properly accounted for.