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 103(1)] [Section 103] [Entire Act] State of Uttarakhand - Subsection Section 103(1)(H) in Uttarakhand Co-Operative Societies Act, 2003 (H)an officer or member of a co-operative society or any person does any act or omission declared by the rules to be an offence.