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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Manipur - Subsection

Section 146(b) in The Manipur Co-operative Societies Act, 1976

(b)any employee and every director, manager, secretary or other officer or agent acting on behalf of such employer, who, without sufficient cause, fails to comply with sub-section (2) of Section 49; or