Section 71(1)(a) in The Assam Co-operative Societies Act, 1949

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State of Assam - Subsection

Section 71(1)(a) in The Assam Co-operative Societies Act, 1949

(a)intentionally, whether individually or as an assenting member of any managing or other controlling body, made or authorised any payment or granted any loan which is contrary to the provisions of this Act or to the rules or bye-laws or failed to take timely steps to recover any loan at the due date or if it was being improperly utilised; or

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State of Assam - Subsection

Section 71(1)(a) in The Assam Co-operative Societies Act, 1949