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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(1)(i) in The Delhi Co-Operative Societies Act, 2003

(i)an officer, or an employee of the co-operative society including the paid secretary, dishonesty or fraudulently mis-appropriates or otherwise converts for his own use or intentionally causes loss to the property of the co-operative society entrusted to him or under his control as such officer or employee or allows any other person so to do;