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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(2)(e) in The U.P. Co-operative Societies Act, 1965

(e)be responsible for the proper maintenance of various books and records of the society and for the correct preparation and timely submission of periodical statements and returns in accordance with this Act, the rules, the bye-laws and the instructions of the Registrar or the State Government;