Section 40(1)(a) in The Bihar Co-operative Societies Act, 1935

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State of Bihar - Subsection

Section 40(1)(a) in The Bihar Co-operative Societies Act, 1935

(a)made any payment which is contrary to law or to the rules or bye laws of the society, [or against the directions or instructions of the financing bank for which the society is acting as agent under sub-section (3) of Section 16] [Inserted by Act 16 of 1948.], or

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State of Bihar - Subsection

Section 40(1)(a) in The Bihar Co-operative Societies Act, 1935