Section 31(2)(c) in The U.P. Co-operative Societies Act, 1965

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

State of Uttar Pradesh - Subsection

Section 31(2)(c) in The U.P. Co-operative Societies Act, 1965

(c)subject to the provisions of the bye-laws of the society, operate its accounts and, except where the society has a cashier or treasurer, handle and keep in his custody its cash balances;

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State of Uttar Pradesh - Subsection

Section 31(2)(c) in The U.P. Co-operative Societies Act, 1965