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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Uttarakhand - Subsection

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

(B)an officer employee or a member of a co-operative society fraudulently destroys, mutilates, alters, falsifies or abets the destruction, mutilation, alteration, or falsification of any books, papers, or securities, or makes or abets the making of any false entry in any register, book of account or document belonging to the society; or