Section 103(1)(C) in Uttarakhand Co-Operative Societies Act, 2003

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State of Uttarakhand - Subsection

Section 103(1)(C) in Uttarakhand Co-Operative Societies Act, 2003

(C)the committee of management of a co-operative society, or an officer in possession of the books, records and property of he society refuses or fails without reasonable cause to hand over the custody of such books, records and property belonging to the society to a person lawfully entitled to receive the same under this Act, the rules or the bye-laws; or

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State of Uttarakhand - Subsection

Section 103(1)(C) in Uttarakhand Co-Operative Societies Act, 2003