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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of West Bengal - Subsection

Section 129(1)(a) in The West Bengal Co-Operative Societies Act, 1983

(a)intentionally made or authorised or allowed any payment which is, or may be deemed to be, contrary to the provisions of this Act or the rules or the by-laws or any other law for the time being in force, or