Section 17(3)(a) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

(a)all transactions which appear to be contrary to the provisions of the Act, the rules or the bye-laws of the multi-State co-operative society.

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