Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 206] [Entire Act] State of Uttar Pradesh - Subsection Section 206(c) in The U.P. Co-operative Societies Rules, 1968 (c)the amount of any efficiency or loss which, in the opinion of the auditor, has resulted from any negligence or misconduct on the part of any officer of the society;
