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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(1)(f) in Rajasthan Co-operative Societies Act, 2001

(f)any person, collecting the share money or any other money for a society in formation makes use of the funds so raised for conducting any business or trading in the name of a society to be registered or otherwise; or