Section 71(1)(a) in Sikkim Co-Operative Societies Act, 1955

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State of Sikkim - Subsection

Section 71(1)(a) in Sikkim Co-Operative Societies Act, 1955

(a)intentionally, whether individually or as an assenting member of any' Managing or other controlling body, made or authorised any payment or granted any loan which is contrary to the provision of this Act or to the rules or bye-laws. or failed to, take ' timely steps to recover any loan at the, due date or if it was being improperly utilized, or

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State of Sikkim - Subsection

Section 71(1)(a) in Sikkim Co-Operative Societies Act, 1955