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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(4)A director who is guilty of misappropriation, breach of trust or dishonestly resulting in loss or shortfall in revenue of the co-operative shall be personally liable to make good that loss or shortfall, without prejudice to any criminal action to which the director may be liable under any law.