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(d) in The U.P. Co-operative Societies Rules, 1968 (d)any money or property belonging to the society which, in the opinion of the auditor, has been misappropriated or fraudulently retained by any person;
